SOUMEN SEN, J. - (1.) By consent of the parties the appeal and the application are taken up together and disposed of by this common order.
(2.) The writ petitioner was the Deputy Chief Officer of UCO Bank. It is alleged that during his course of employment he had sanctioned credit facilities to diverse entities without following proper banking norms and he had failed to ensure and protect the interest of the bank and discharge his duties with utmost integrity. On 20th February, 2006 a statement of allegation supported by the following articles of charges were issued and duly served upon the writ petitioner.
(3.) "Shri Sanjoy Kumar Saha, (PFM No.38454), Deputy Chief Officer, Operations-II, Head Office while functioning as Senior Manager, Strand Road Branch, Kolkata, had indulged in several acts of omission and commission, as mentioned in the enclosed State of Allegations, for which he is hereby charged as under: 1. Shri Saha had failed to take all possible steps to ensure and protect the interest of the Bank and to discharge his duties with utmost integrity, honesty, devotion and diligence. This is violative of Regulation 3(1) of UCO Bank Officer Employees' (Conduct) Regulation, 1976, as amended. 2. Shri Saha had acted in a manner unbecoming of an officer employee which is violative of Regulation 3(1) of UCO Bank Officer Employees'(Conduct) Regulation, 1976, as amended. 3. Shri Saha had acted otherwise than in his best judgment which is violative of Regulation 3(1) of UCO Bank Officer Employees' (Conduct) Regulation, 1976, as amended." ;