BASUN KR MISHRA Vs. MITHILA KSHETRIYA GRAMIN BANK

JUDGEMENT

(1.) This letters patent appeal has been filed against the order and judgment dated 3 February, 2003 on CWJC No. 2615 of 2002; Barun Kumar v. Mithila Kshetriya Gramin Bank, Laheriasarai and Ors. The petitioner-appellant filed two writ petitions earlier also. These were CWJC No. 5631 of 1995 and CWJC No. 8886 of 1998.

(2.) The petitioner-appellant was facing three charges. These, in effect, have been noticed by the learned Judge in the second paragraph of the order, which charges were; (a) the petitioner-appellant entered into criminal conspiracy with the Field Supervisor of the Branch and absconded from 4-1-1991 to 29-1-1991 without permission of the competent authority, (b) the petitioner-appellant retained the key of the box containing cash book general register and other register of the Bank during the period of unauthorized absence, as a result of which the working of the Bank had come to standstill and (c) withdrawal by the petitioner-appellant a sum of Rs. 90,000/- from the current account of the Bank from the Central Bank of India.

(3.) It is acknowledged by the Counsel for the petitioner-appellant that in these matters, the petitioner-appellant is also facing an inquiry which is being conducted by the General Bureau of Investigation.