RANA MAJUMDER Vs. UNITED BANK OF INDIA & ORS.
LAWS(CAL)-2020-5-21
HIGH COURT OF CALCUTTA
Decided on May 13,2020

Rana Majumder Appellant
VERSUS
United Bank of India And Ors. Respondents

JUDGEMENT

- (1.) The petitioner was serving the United Bank of India. He was sent on deputation as Chairman in the Bangiya Gramin Vikash Bank (BGVB for short) on and from 20th April 2010 to 3rd November, 2012. The petitioner was thereafter repatriated to the parent employer, i.e, United Bank of India at its head office and was posted as the Deputy General Manager (priority sector and recovery).
(2.) A charge sheet was issued to the petitioner on 26 th March, 2014 pertaining to his tenure as Chairman of BGVB.
(3.) The petitioner retired from service of the bank on 31 st March, 2014 on attaining his normal age of superannuation.;


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