RAMA KANT SHARMA Vs. PATLIPUTRA CENTRALCOOPERATIVE BANK

JUDGEMENT

(1.) Heared Mr. P.K Shahi, learned Counsel for the petitioner and Mr. Rarn Blak Mahto, learned Senior Counsel for the Respondent-Blank.

(2.) The order of dismissal dated 5.11.96 is the subject-matter in this writ petition which has been passed in the departmental inquiry on the basis of certain charges levelled against the petitioner.

(3.) While the petitioner was working in the post of Assistant Accountant on substantive basis, a first information report was lodged against him regarding certain occurrence which took place in the year 1984. One Mr. Asish Kumar Jha, the erstwhile Managing Director of the Bank against whom the petitioner, in the capacity of the Secretary of Employees' Union, made certain complaints, filed a written report resulting in registering of a police case. It is alleged in the first information report that the signature of Mr. L.R. Singh, an Advocate of the Supreme Court on the receipt of Rs. 4,950.00 obtained by the petitioner was forged. However, after investigation, the police submitted final form and the same were accepted by the Chief Judicial Magistrate, Patna on 20.3.97. It is stated that the said Asish Kumar Jha, apart from lodging the first information report also filed a complaint case in the Court of the Chief Judicial Magistrate, Patna on 29.9.95 and the same was also dismissed on 20.3.97.