VIJAY KUMAR UPPAL S/O LATE NANDLAL UPPAL Vs. DURG RAJNANDGAON GRAMIN BANK, THROUGH ITS CHAIRMAN, NEAR MUTDA KUNJ

JUDGEMENT

(1.) Heard learned counsel for the Petitioner and the learned counsel for the Respondents.

(2.) Writ application was filed by the Petitioner against the notice of disagreement issued to him by the Disciplinary Authority. Admittedly, in the enquiry which was held against him for several charges of omission and commission, the Enquiry Officer exonerated him of the charges, however, the Disciplinary Authority issued a show cause on 01.02.2010 as a notice of disagreement giving his reasons culled out from the enquiry report itself as to how and why the Enquiry Officer seems to have gone wrong in the conclusions despite the evidence being available on record. A very detailed notice of disagreement is available on record as Annexure P/5.

(3.) While the writ application was pending on the correctness or otherwise of the notice of disagreement, a final order of punishment dated 27.02.2010 came to be passed which is also under challenge by way of an amendment and even the appeal seems to have been dismissed vide order dated 02.11.2010, a copy of which is Annexure R/1.