JANATA BANK Vs. SHEIKH SHAMSUR RAHMAN

JUDGEMENT

(1.) This petition for leave to appeal is directed against the judgment and order dated June 5, 2007 of the Administrative Appellate Tribunal, Dhaka in Administrative Appellate Tribunal Case No.97 of 2002 affirming the judgment and order dated August 25, 2002 of the Administrative Tribunal Dhaka-3 in Administrative Tribunal Case No.16 of 1998.

(2.) The Administrative Appellate Tribunal by the judgment sought to be appealed upheld the judgment of the Administrative Tribunal in the case mentioned above.

(3.) It was the case of the petitioner before the Administrative Tribunal (A.T.) that he joined in the service of the then United Bank (later on Janata Bank) on February 16, 1966, that he was serving as Senior Officer of the Janata Bank at K.D. Ghosh Road Branch, Khulna and a departmental proceeding was drawn against him by framing charge and he was served with a show cause notice and in reply to that he denied the allegations made in the show cause notice, that an inquiry committee was constituted which enquired into the allegations made against him, that enquiry was held in his absence although he appeared before the inquiry committee, that the authority without serving second show cause notice dismissed the respondent i.e. the respondent No.1 herein i.e. the petitioner before the Administrative Tribunal, he preferred departmental appeal against the order of dismissal and that as the appellate authority delayed disposal of the appeal he filed the case before the Administrative Tribunal in the light of the amended provision of section 4 of the Administrative Tribunal Act, 1980.