RAJESHWARI AGRAWAL Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) THE applicants have filed this review petition seeking review of the order dated 19th January, 2006 passed by this Court in Writ Petition No. 3251 of 1994 on the ground that there is apparent error on the face of the record.

(2.) IT is stated that the norms for disposal of the disciplinary proceedings dated 10th December, 1990, addressed to the Zonal Managers/Regional Managers/Chief Managers of Bombay main office/ Chief Managers of the Central Office of the respondent-Bank provides certain guidelines. The guideline No.2 'Disciplinary Authority' provides for submission of the findings of the enquiry officer to the disciplinary authority. It further provides that there is no need to change the disciplinary authority if the enquiry officer has already submitted the findings to the disciplinary authority. Clause 2 reads as under :- DISCIPLINARY AUTHORITY:

(3.) THIS circular was filed as Annexure P/9 to the main petition.