ASHIS KUMAR CHAKRABORTY,J. - (1.) The petitioner in these writ petitions was an employee of the respondent no. 1 Central Bank of India against whom a disciplinary proceeding was initiated resulting in his dismissal from service.
(2.) Since both the writ petitions and the application, being CAN 564 of 2006 arise out of the various show cause notices issued by the disciplinary authority to the petitioner at different stages of the same disciplinary proceeding and the final order of the disciplinary authority dismissing the petitioner from service, the same are disposed of by this common judgment.
(3.) The facts relevant for the decision of the writ petitions are that on March 8, 2004 the petitioner was suspended from his service, on the ground that it had come to the notice of the respondent bank that while working at Posta Bazar Branch, the petitioner had manipulated the General Ledger by showing Rs. 14 lakh less and he deliberately altered the page totals of MMDC Balance Book, one lakh each in 14 pages to arrive at the desired figure in the General Ledger, without passing any corresponding voucher. It was further alleged that transfer of Rs. 14 lakh from MMDC account to HSS account, another transfer of Rs. 1.00 lakh from RDS account to HSS account in General Ledger was done by the petitioner to suppress the difference of Ledger balance excess in HSS ledgers. After the preliminary enquiry and not being satisfied with the explanation of the petitioner, the respondent bank initiated a disciplinary proceeding against the petitioner.;