AGRANI BANK Vs. KHANDAKER BADRUDDUZA

JUDGEMENT

(1.) This appeal by leave is against the judgment and order dated June 27, 2000 of the Administrative Appellate Tribunal, (AAT) Dhaka in Administrative Appellate Tribunal Appeal No. 58 of 1997 allowing the same upon modification of the judgment and order dated February 26, 1997 of the Administrative Tribunal, (AT) Dhaka in Administrative Tribunal Case No. 193 of 1994 dismissing the same.

(2.) The respondent filed the aforesaid AT Case challenging legality of his dismissal and prayed for reinstatement with all financial benefits.

(3.) Facts of the case, in short, are that, the respondent while serving in the Chak Bazar Branch of the appellant No. 1 (Agrani Bank) having had fallen ill on November 15, 1990 applied for leave for one month with effect from November 20, 1990 upon filing a medical certificate duly countersigned by the Medical Officer of the appellant No. 1, that thereafter on December 26, 1990 the respondent submitted an application for the extension of his leave up to January 15, 1991. The respondent was served with the charge-sheet on February 2, 1991 containing allegation of unauthorised absence and he was asked to show cause. The respondent showed cause and the same having been found unsatisfactory an inquiry was held and therein he was found guilty. The authority on receiving the inquiry report served 2nd show cause notice on the respondent, to which he replied, proposing dismissal from service and finally, on February 24, 1992 respondent was dismissed from service.