Arun Kumar Mitra, J. - (1.) Challenge thrown in this writ petition is in respect of charge-sheet dated 4.5.87 being Annexure-F to the writ petition, findings of the enquiry officer and the order of dismissal dated 1. 11.91 issued by the Respondent No. I (Annexure-K to the writ petition) and order dated 24.4.92 passed by the Appellate Authority (Annexure-M to the writ petition).
(2.) Background of the departmental proceeding as made out-in the writ petition is inter alia as follows: Initially, the petitioner was appointed as Junior Clerk-cum-Cashier in Nadia Gramin Bank by order dated 30.12.81 issued by the Manager, Administration Nadia Gramin Bank. By order dated 20.6.83 issued by the Chairman Nadia Gramin Bank (Respondent No. 2 herein), the petitioner was promoted to the post of Officer. The petitioner has annexed this promotional order making it Annexure-B. By order dated 27.5.85, the petitioner was confirmed to the post of Field Supervisor (this order being Annexure-C to the writ petition). By order dated 11.9.86, the petitioner was transferred as Officer-in-charge of Hridoypur Branch and he joined the transfer post without any objection. This transfer order has been annexed being (Annexure-D to the writ petition). According to the petitioner his service towards the bank was satisfactory and that is why, he was given promotions at quick intervals.
(3.) While serving as Officer-in-charge at Hridoypur Branch of the said bank at that relevant time, the petitioner was served with a notice of suspension dated 30.9.86 issued by the Chairman, Nadia Gramin Bank being (Annexure-E to the writ petition). Charge-sheet through Memo dated 4.5.87 was issued against the petitioner and the petitioner was asked to give its written reply within 10 days in respect of the charges levelled against him. Charge-sheet has been made (Annexure-F to the instant writ petition). The writ petitioner submitted reply to the charge-sheet dated 9.6.87 (reply being Annexure-G to the writ petition). The writ petitioner denied all the charges levelled against him categorically and specifically in his reply.;