Sadhan Kumar Gupta, J. - (1.) This appeal has been preferred against the judgment and order passed by the learned Single Judge of this Court in W. P. No. 2329 of 1994.
(2.) The fact leading to the filing of this appeal is that the appellant/ writ petitioner was initially appointed as a "Probationer Officer" of the United Commercial Bank on 12th November, 1971. Thereafter, he became permanent employee of the Bank and received his first promotion on 1.7.1983. On 24th October, 1989 the appellant/writ petitioner was posted at Bhawanipore Branch of the said Bank and took charge of the said branch as its Manager. According to the petitioner, he was sent to the said branch as the management was in search of a fit person who could take charge of the said branch which was running at a huge loss and its industrial relations were disappointing due to the problem created by the staff member of the said branch which seriously affected the normal functioning of the said branch. Since his joining the said branch, the appellant/writ petitioner was successful in improving he functioning of the said branch to a great extent and to the satisfaction of the management.
(3.) In order to improve the financial position of,the branch, the appellant/petitioner, after making due consultation with the Zonal Manager of the Bank decided to give temporary overdraft and sanction of loan to some old customers of the bank.;