SAMBUDDHA CHAKRABARTI,J. - (1.) The petitioner is an employee of the United Bank of India. From January 3, 2010 to August 12, 2013, he was posted as the head of the Palsanda Branch of the concerned bank. He says that after the opening of the said branch he was instructed by the Regional Office, Bahrampur to meet the Regional Manager for the purpose of signing some loan documents as a result of which he had to sign a large number of loan documents without any recommendation.
(2.) By an order dated March 11, 2014, he was placed under suspension for commission of certain acts of gross misconduct. This order of suspension was issued by the Deputy General Manager (HRM) and competent authority who is also the appellate authority of the petitioner.
(3.) Subsequently a charge-sheet was issued against the petitioner by the Assistant General Manager (HRM) and his disciplinary authority leveling as many as six charges against him. The petitioner gave his reply to the same.;