MANIK RATAN BANERJEE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) THIS Letters Patent Appeal is preferred against the order dated 1.8.2013 passed in W.P.(S) No.6526 of 2003, whereby the learned Single Judge dismissed the writ petition declining to quash the order dated 24.1.2003 passed by the disciplinary authority and confirmed by the appellate authority dismissing the service of the appellant.

(2.) THE appellant was initially appointed as Cashier at the State Bank of India, Dhanbad Branch in the year 1976 and he was promoted as Sub -Accountant, Officer Grade -II and transferred to State Bank of India, Chaibasa Branch. The appellant worked in various capacities in various branches and he was promoted to the post of Deputy Manager, MMGS -II. In January, 1994, the appellant joined Dhanbad Main Branch of State Bank of India as Deputy Manager and worked there in various capacities upto 15.2.2000.

(3.) THE appellant was served with a chargesheet in respect of certain misconduct in the matters relating to cancellation of unused drafts. On 16.2.2000, the appellant was placed under suspension vide letter dated 16.2.2000. The Deputy General Manager, SBI Zonal Office, Ranchi, called upon the appellant to submit an explanation for the alleged misconduct. The appellant submitted his explanation denying the charges. Not being satisfied with the explanation, the disciplinary authority appointed Inquiry Officer and the Inquiry Officer submitted the report on 25.7.2002. Vide order dated 23.1.2003, the disciplinary authority dismissed the appellant from service in terms of Rule 67(j) of the State Bank of India Officers Service Rules. The appellant preferred an appeal before the appellate authority against the aforesaid order and the same was also dismissed vide order dated 18.6.2003.