Debi Prosad Dey, J. - (1.) The petitioner has been working as Assistant Accountant of the Suri Friend's Union Co-operative Bank Limited at Suri, Birbhum, a registered cooperative society and his service has been terminated by resolution no. 19 passed by the General meeting of the Suri Friend's Union Co-operative Societies Bank Limited held on 21st day of February, 2016.
(2.) The petitioner has filed this writ application with the specific prayer that the resolution no. 19 passed in the 63rd Annual General meeting of the Suri Friend's Union Co-operative Bank Limited, Suri, Birbhum held on 21st February, 2016 be set aside and the Suri Friend's Union Co-operative bank Limited(herein after referred as bank only) be directed to rehear the appeal preferred by the petitioner against the decision of Board of Directors.
(3.) It is apparent from the averments made in the writ application that a proceeding was drawn up against the petitioner and the petitioner was found guilty by the enquiry officer. Thereafter, the matter was referred to the Board of Directors of the said bank for consideration and ultimately the chairman of Board of Directors of the said bank as per resolution of the board dated 18th July, 2013 informed the petitioner that his service was terminated with effect from 20th July, 2013 for his misconduct.;