- (1.) These two Writ Petitions are taken up together involving common questions of law in order to avoid prolixity of repetition. The salient facts of both the Writ Petitions are enumerated herein below: -
(2.) WP 12218(W) of 2016: The petitioner was selected by Co -operative Service Commission, West Bengal and was appointed as Grade -II Officer in Vidyasagar Central Co -operative Bank Limited, Midnapore. The appointment letter was issued by the Bank on 09.01.2010 and the petitioner joined as Branch Manager of Egra Branch of the said Co -operative Bank. The petitioner joined the service with effect from 19.01.2010 at the head office of the said Co -operative Bank and was transferred to Monglamaro Branch and was further transferred to Egra Branch and was lastly transferred to Gopiballabhpur Branch as Branch Manager with effect from 13.06.2011 to 08.01.2015.
(3.) A show cause notice was issued on 02.09.2015 on the basis of an interim report of the Fact Finding Committee pertaining to demand gold loan during his tenure as Branch Manager at Gopiballabhpur Branch having disbursed the same to the persons who are residents outside the jurisdiction of the branch which is in clear violation of the circular dated 02.11.2011. It was further alleged therein that the Appraiser, who is supposed to test gold ornaments and the measurement of the weight in favour of the petitioner and to pack the same in his presence have not been followed as in some cases the weight of the gold ornaments are written more than the physical weight. The other allegation which could appear therefrom was that the gold ornaments were returned to the Appraiser, who came along with the loanee in stead of the delivery of the gold ornaments to the loanee himself.;