Subrata Talukdar, J. - (1.) In this writ petition challenge is thrown by the petitioner, an officer of the United Bank of India (the Bank) to the order of compulsory retirement issued in a Departmental Proceeding (DP) which, the petitioner assails to be voidable in law.
(2.) Mr. Swapan Dutta, Learned Senior Counsel appearing for the petitioner, submits that the petitioner, formerly working as a Senior Manager, Khagra (Berhampore) Branch of the Bank, was served with a Show Cause Notice (SCN) dated 8th April, 2015 alleging dereliction of duties while posted as Senior Manager, Dankuni Government Housing Complex Branch (for short the said Dankuni Branch) of the Bank.
(3.) It is submitted that the SCN dated 8th of April, 2015 charged the Petitioner, Raghunath Karfa (for short RK), with exposing the Bank to financial loss while recommending, sanctioning and disbursing Transport Loans (TLs) from the said Dankuni Branch during the period 1st December, 2011 to 31st July, 2013. It is submitted that the SCN charges the petitioner/RK/ also the Charged Officer (CO) as follows:- "All the above loans have turned NPA and the lapses on your part have exposed the Bank to a financial loss of Rs. 1062.24 lacs plus applicable interest thereon.";