Sambuddha Chakrabarti, J. - (1.) The petitioner was an employee of the United Bank of India (the bank, for short). While posted at Dandabelboni Branch as Cash-cum-General Clerk, a charge-sheet was issued to him by the respondents alleging misappropriation of customer's money and he was placed under suspension.
(2.) A departmental enquiry followed. The enquiry officer submitted his report. The disciplinary authority dismissed the petitioner from service without notice. From this, the petitioner preferred an appeal beyond time as a result of which it was not placed before the appellate authority. The petitioner mentions that on the same allegations the bank lodged a First Information Report against the petitioner under Sections 409/420 of the Indian Penal Code. In the trial that followed he was acquitted by a judgment and order dated, July 21, 2014.
(3.) The petitioner on June 26, 2015, sent detailed representation to the respondents requesting them to reinstate him in service with full back wages immediately in view of the order of acquittal passed by the learned trial judge.;