S.R.Roy, J. - (1.) The petitioner is attached to the Bank of India as a Clerk since December 1969. He is also the General Secretary of the Bank of India National Employees' Congress, Registered under the Trade Union Act.
(2.) Because of his Trade Union activities the respondents maintain an attitude of anger towards him.
(3.) The said respondents on 25.1.80 issued a charge-sheet upon the petitioner for certain acts of alleged misconduct and for the purpose of holding a disciplinary proceeding on the basis of the said charge-sheet appointed the respondent No. 2 as the Enquiring as well as the punishing authority, though the said respondent No. 2 belongs to a rival Union, and though the charge-sheet was issued by the respondent No. 1, the Regional Manager, he was made the appellate authority.;