- (1.) This revisional application under Article 227 of the Constitution of India has been filed by the Central Bank of India and Ors. against Sri Amiya Kumar Sahu and Ors. challenging the award dated 19.06.2008 of the Central Government Industrial Tribunal at Calcutta, passed in reference No. 9 of 2005, thereby setting aside the decision of the Disciplinary Authority and Appellate Authority of the said bank and re-instating the said employee/workman in service with full back wages.
(2.) The opposite party No. 1, Amiya Kumar Sahu, was appointed on 20.01.1982, as peon under the said Bank at Baranagar. The said workman allegedly forged the signatures of Smt. Ratna Sarkar, a customer of Baranagar Branch, in withdrawal slips dated 20.05.1982, 25.05.1982, 28.05.1982 by which he withdrew Rs. 250/-, Rs. 500/-, Rs. 25/- from her Savings Bank Account No. 1261. There was a charge-sheet against the said workman and a departmental enquiry was held as per order of the Disciplinary Authority of the Bank. But the Enquiry Officer held that the charges against the opposite party No. 1 was not proved.
(3.) However, after such decision of the Enquiry Officer, the Disciplinary Authority proposed to award consolidated punishment of discharge from service, after giving personal hearing of the respondent No. 1. The Disciplinary Authority imposed such punishment of discharge by its letter dated 26th November, 2002. The respondent No. 1 preferred appeal against the order of punishment before the Appellate Authority, the petitioner No. 2. The said Appellate Authority after giving personal hearing to the respondent No. 1, upheld the order of Disciplinary Authority on 21st April, 2003.;