I.P. Mukerji, J. - (1.) On 16th July, 1993 the writ petitioner, an employee of the respondent bank was suspended. He was to receive only subsistence allowance during the period of his suspension. He was forbidden to enter the bank's premises unless advised to do so by the bank.
(2.) On 29th July, 1993 he was chargesheeted. He had allegedly at or about 16- 45 hours on 26th June, 1993 written "abusive, indecent, obscene and disparaging remarks" against a woman employee, Nupur Roy Chowdhury working as a clerk Gr-I, on the wall around the staircase from the ground to the first floor between the 8th and 14th step. According to the graffiti, the woman was of easy virtue available to everybody on payment of consideration. According to the bank this remark had imputed grave indignity to her and caused grave injury to her character and reputation.
(3.) An enquiry was started on 30th September, 1993.;