Arijit Banerjee, J. - (1.) THIS writ petition has been filed challenging the final order of the Disciplinary Authority dated 24th May, 2014 and the order of the Appellate Authority dated 19th August, 2014. By the impugned order, the Appellate Authority confirmed the findings of the Disciplinary Authority who held that the charges brought against the writ petitioner were proved and the punishment of dismissal was imposed on the writ petitioner.
(2.) THE petitioner was appointed as a clerk by the Respondent Bank in April, 1971. He was granted several promotions over the years. While he was working as Senior Manager of the respondent Bank's zonal office, Calcutta, he was served with a memo/show cause notice dated 18th April, 2006 whereby he was required to furnish his reply to several charges brought against him. A regular departmental enquiry was conducted against the petitioner for the purpose of determining the veracity of the charges levelled against him. The enquiring authority submitted his report dated 12th July, 2007. The disciplinary authority agreed with the findings of the enquiry officer in respect of the charges which the latter had held to be proved. However, in respect of the charges which the enquiry officer held to be partly proved or not proved, the disciplinary authority disagreed and held those charges to be proved as well. He recommended the punishment of dismissal from service.
(3.) THE petitioner received the final order of the disciplinary authority dated 3rd December, 2007 dismissing him from service and further disqualifying him from any future employment.;