Jayanta Kumar Biswas, J. - (1.) The writ petitioner is questioning the order of the disciplinary authority dated September 27, 2005 imposing on him the punishment of dismissal from service.
(2.) On August 24, 2001 he obtained a loan of rupees one lakh twenty thousand from the Allahabad Bank, New Alipore Branch, Kolkata. At that date he was working as an assistant teacher in Bhutnath Mahamaya Institution (Boys' Primary) at 9, Radhanath Chowdhury Road, Kolkata-700 015. On September 6, 2001 the manager of the bank lodged a first information report with the Alipore Police Station, Kolkata alleging that by giving false declaration regarding his identity and by producing forged documents the petitioner had induced the bank to sanction the loan to him. Consequently, Alipore P.S. Case No. 210 dated September 6, 2001 was registered under section 120B/420/467/468/471 of the Indian Penal Code, 1860.
(3.) From September 7, 2001 the petitioner stopped going to the school. His permanent residence was in Kolkata. On March 1, 2002 he was arrested by the police from Midnapore : He remained in police custody during the period from March 1, 2002 to March 6, 2002. Subsequently, he applied for medical leave for the period from September 7, 2001 to March 6, 2002. With effect from March 1, 2002 he was placed under suspension. Questioning the order suspending him he moved this Court by filing a writ petition, which (I am told) is pending decision. He repaid the loan on February 24, 2003.;