D.K.SINHA, J. - (1.) HEARD the counsel for the parties and with their consent this appeal is disposed of at the admission stage itself.
(2.) THIS appeal is directed against the judgment dated 30.6.2006 passed in CWJC No. 335/1998R whereby, the writ petition filed by the appellant challenging his dismissal from service, has been dismissed. It appears that in Lohardaga branch of State Cooperative Land Development Bank a huge amount by way of loan given to different persons, was lying due and the said loan amount could not be realized. On 25.10.1996 the appellant was posted as Branch Manager in Lohardaga Branch of the said Bank. Although there was no condition put in the order of posting of the appellant but the respondent -Bank 'scase is that the appellant was posted there for the purpose of taking all endeavours for realization of the loan amount. Respondents ' further case was that in between 1995 to 1998 the appellant was posted as Branch Manager in Lohardaga Branch and during that period also the loan amount was disbursed to different persons. In 1997 a notice to show cause was issued directing the appellant to show cause as to why he has not recovered and realized the loan amount. A detailed show cause was filed by the appellant. However, a charge sheet was issued for a departmental proceeding on the charges of irregularities and unsatisfactory performance of the appellant in the matter of realization of loan amount from the lonees. In the departmental proceeding the appellant was held guilty and consequently an order of his dismissal from service was passed on 4.12.97.
(3.) THE learned Single Judge, taking into consideration the fact that the appellant -writ petitioner was found guilty and several opportunities of hearing was given to him in the departmental proceeding, did not interfere with the impugned order of dismissal from service and dismissed the writ petition.;