BHABANI ADHIKARI Vs. WEST BENGAL STATE CO OPERATIVE BANK LIMITED
LAWS(CAL)-2005-11-1
HIGH COURT OF CALCUTTA
Decided on November 09,2005

SHRI BHABANI ADHIKARI Appellant
VERSUS
WEST BENGAL STATE CO-OPERATIVE BANK LIMITED Respondents

JUDGEMENT

- (1.) Petitioner herein has challenged the initiation of the disciplinary proceedings and issuance of the dismissal order by the respondent authorities.
(2.) The facts mentioned in this writ petition are briefly summarised hereinafter:- The petitioner joined the service of the West Bengal State Co-operative Bank Limited as a Clerk on February 22, 1965. Subsequently, the said petitioner was promoted to the post of Branch Manager (Grade-Ill Officer) and at the relevant point of time the said petitioner was posted in the Chetla Branch of the said bank as Branch Manager. After rendering almost 34 years of service to the Bank, the said petitioner was dismissed from service on 29th April, 2003.
(3.) On September 26,1998 (Saturday), the petitioner was working in the Chetla Branch as Branch Manager, September 26 was the last working day before the Bank was to close for the 'Puja Holidays' in the year 1998. The Bank was to re-open on October 03,1998. The petitioner had already been sanctioned leave for October 03,1998, October 04,1998 and October 05, 1998 in connection with the first annual 'Sradh Ceremony' of his mother. Thus, for the petitioner, his date of resuming the duty in the concerned Branch would have been October 06, 1998 and not on October 03,1998. As such, the competent authority of the Bank appointed another Officer, Shri Ashim Mukherjee as reliever, who had come to the Branch on September 26,1998 at about 1 -50 p.m.;


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