RAVINDER KUMAR JAIN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) CM No.6789/2011 (of the petitioner for further amendment) Allowed. The amended writ petition is taken on record. The writ petition impugns the report dated 23 rd September, 2008 submitted by the Inquiry Officer appointed by the Disciplinary Authority of the respondent Bank to the said Disciplinary Authority.

(2.) ON enquiry it is informed that the Disciplinary Authority has not taken any action on the said inquiry report as yet.

(3.) THE counsel for the petitioner has however contended that the petitioner had earlier preferred a writ petition seeking promotion and which was allowed and the Intra Court Appeal and the SLP against which judgment were also dismissed. It is contended that the respondent Bank has however till date not complied with the directions in the earlier writ petition to promote the petitioner and which have attained finality and in which regard a contempt petition preferred by the petitioner is also pending. It is contended that if the respondent Bank were to comply with the said directions and promote the petitioner, the Inquiry Officer as well the Disciplinary Authority would be junior to the petitioner and the inquiry report and the disciplinary action would be vitiated for the said reason.