- (1.) The respondent/writ petitioner while working as Senior Manager, Zonal Office, Kolkata under the appellant-bank was served with a show-cause notice for alleged failure to follow the required norms and guidelines relating to disbursement of loans. The show-cause notice was issued on 11th April, 2006 and the writ petitioner replied to the said show-cause notice on 16th July, 2006. However, before submission of the reply to the aforesaid show-cause notice, Deputy General Manager of the appellant-bank placed the respondent/writ petitioner under suspension by issuing the order dated 3rd May, 2006.
(2.) On receipt of the reply to the said show-cause notice, Disciplinary Authority issued the charge-sheet to the respondent/writ petitioner on 4th July, 2006. The respondent/writ petitioner replied to the charge-sheet denying the allegations made therein. Thereafter, Enquiry Officer conducted the enquiry and submitted report before the Disciplinary Authority.
(3.) The Disciplinary Authority by a letter dated 31st July, 2007 forwarded the findings of the Enquiry Officer alongwith his own observations in respect of the findings of the said Enquiry Officer in relation to the charges levelled against the respondent/writ petitioner and specifically mentioned in the charge-sheet. The Disciplinary Authority while making observations with regard to the findings of the Enquiry Officer specifically recorded his disagreement with several findings of the said Enquiry Officer.;