Debangsu Basak, J. - (1.) The challenge in the present writ petition is the order of punishment dated December 4, 2007 passed against the original writ petitioner as upheld by the appellate authority by its Order dated April 7, 2008.
(2.) Consequent to the death of the original writ petitioner the writ petition was amended and is now being proceeded with by the heirs and legal representatives of the deceased original petitioner.
(3.) The original writ petitioner was a Branch Manager of the respondent no. 1. A disciplinary proceedings alleging irregularities in the dealings of the original writ petitioner as a Branch Manager was initiated against him. Such disciplinary proceedings ultimately culminated into the order of punishment dated December 4, 2007 and the appellate authority’s order dated April 7, 2008 upholding the same.;