Subrata Talukdar, J. - (1.) The facts of this case call for a reflective examination. Under challenge in this writ petition is the order dated 30th January, 2016 passed by the General Manager, being also the Disciplinary Authority (for short DA), Bank of Baroda (for short BOB or only the Bank) compulsorily retiring the petitioner w.e.f. 1st of February, 2016. The appeal filed by the petitioner challenging the order of Compulsory Retirement was dismissed by the Appellate Authority (for short AA) of the Bank and the order dated 30th January, 2016 stood affirmed.
(2.) The dispute between the petitioner and the Bank has a single genesis. The petitioner initially joined the Bank on 16th January, 1996 in the Junior Management Grade as officer and, after a long service of 12 years, was promoted to the Middle Manager Grade w.e.f. 1st September, 2008.
(3.) On the fateful day of 13th July, 2003, at about 8 pm, according to the petitioner, his wife was lighting a lantern in their Bank colony flat when, her wearing apparels caught five. The petitioner, in his bid to save his wife received 25% burns requiring hospitalisation. The wife of the petitioner died as a result of the accident.;