NIBIR CHAND KARAN Vs. PASCHIM BANGA GRAMIN BANK & ORS
LAWS(CAL)-2016-10-4
HIGH COURT OF CALCUTTA
Decided on October 05,2016

Nibir Chand Karan Appellant
VERSUS
Paschim Banga Gramin Bank And Ors Respondents

JUDGEMENT

DEBI PROSAD DEY,J. - (1.) This writ petition has been filed by the petitioner, who is an employee of the Paschim Banga Gramin Bank, praying for issuance of direction for setting aside the order impugned passed by the Chairman and Disciplinary Authority(Competent Authority) in his letter being no. PBGB/HO/CM/37/2011 -12 dated 26/07/2011 being annexure P -5 and the report of the enquiry proceedings submitted by the enquiry officer dated 02.03.2011 communicated to the petitioner by letter no. PBOB/HO/CN/06/2011 -12 dated 04.05.2011 of the Chairman of the Disciplinary Authority being annexure no. P3 along with the order of appellate authority vide annexure P -7.
(2.) The petitioner is an employee of Paschim Banga Gramin bank and has been serving in the post of officer, Paschim Banga Gramin Bank, Hatbasudevpur branch at the time of filing the writ petition. The petitioner joined in service in Howrah Gramin Bank on the 22nd Day of September, 1986 and thereafter he was promoted as branch manager on 07.01.1987. The petitioner thereafter served the bank in its various branches and ultimately promoted to grade of officer MMG -II on and from 1.7.2000 and assumed charge of the office as branch manager of Nizbalia Branch in the district of Howrah. The petitioner was served with a charge sheet by letter no. PBOB/HO/CM/157/2007 -08 dated 27.01.2009 along with statement of allegations. The petitioner duly submitted written statement against such charge sheet and enquiry officer was appointed to conduct the disciplinary proceedings against the petitioner.
(3.) On receipt of the report from the enquiry officer, the chairman and disciplinary authority sought for the petitioners comments against the report of enquiry officers. The chairman and disciplinary authority after considering the report of enquiry officer as well as the reply of the petitioner has imposed the major penalty against your petitioner as follows: - a) As against Charge No.1 Reduction to lower grade/ Post i.e. OJM Scale with initial basic Pay. b) As against Charge No.2 Reduction to lower grade/ Post i.e. OJM, Scale with initial Basic pay. ;


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