Pranab Kumar Chattopadhyay, J. - (1.) These two writ petitions were filed by the respective writ petitioners challenging the same award of the learned Tribunal, namely, the award dated February 27, 1997 passed by Justice K.C. JAGADEB ROY as Presiding Officer of the learned Tribunal. Both the writ petitions were heard analogously and are disposed of by the following judgment.
(2.) Both the writ petitioners are the employees of United Bank of India and at the relevant point of time were posted in the head-office at Calcutta. The Chief Officer of the said bank issued charge-sheet to both the writ petitioners on March 10, 1983 alongwith another workman, namely Sri Sreedam Mondal who was employed as Daftary of the said bank at that time. Identical charges were levelled against all the three workmen in connection with the same incident. The article of charges mentioned against the writ petitioners are set out hereunder: a) Riotous/Disorderly/Indecent behaviour on the premises of the Bank; b) Attempt to cause damage to the property of the Bank; c) Wilful insubordination/disobedience of any unlawful and reasonable order of the management; d) Committed an act prejudicial to the interest of the Bank; e) Failing to show proper consideration, courtesy, etc. towards the Officers and unseemingly and unsatisfactory behaviour while on duty and f) Neglect to work.
(3.) The disciplinary proceeding was conducted against the writ petitioners on the basis of the said charge-sheet and after submission of the enquiry report by the Enquiry Officer, the disciplinary authority ultimately passed order of dismissal in respect of both the writ petitioners although in the case of the other employee, namely, Sri Sreedam Mondal the punishment imposed was withdrawal of special allowances for six years.;