PARTHA SARATHI SEN,J - (1.)In this writ petition as filed under Article 226 of the Constitution of India, the writ petitioner has challenged the order of dismissal dated April 7, 2016 as passed by the Disciplinary Authority of the Respondent No.1 Bank who is the Respondent No.3 in this writ petition and which has been affirmed by the Appellate Authority ( Respondent No.4 herein) by his order dated November 3, 2016.
(2.)Before the Inquiry Authority, the present writ petitioner being the delinquent has faced the following four charges :
Charge No.1 : The petitioner misappropriated bank's fund of Rs.25,000.00 for benefiting his family members by debiting Account No.2355713311 to the credit of Savings Bank Account No.3108810402 of Smt. Sikha Varshney, the wife of the petitioner.

Charge No. 2 : The petitioner created two loan accounts favouing himself against time deposits without creating underlying security and loan documents violating the laid down procedure of the bank for getting undue personal benefit utilizing his post and incumbency..

Charge No. 3 : The petitioner sanctioned loan (Account No.3239035497) to credit his own savings bank Account (no.3110051051) with loan proceeds without any security, abusing his delegated lending power and violating norms for sanctioning loan/staff loan and enjoyed bank's funds unauthorizedly.

Charge No. 4 : The petitioner has sanctioned and disbursed loans on different dates without ensuring end use of fund as per scheme and allowed the beneficiary to divert fund and put bank's interest in stake. Under Charge no. 4, allegation has been raised in respect of six term loans.

(3.)The delinquent/writ petitioner has submitted his statement of defence and thereafter the inquiry proceedings proceeded against him and on conclusion of the same, the inquiry officer found that the Charge No.1 has been partially proved and the remaining charges have not been proved against the delinquent/writ petitioner.