B K KALRA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Petitioner prays that charge-sheet dated 20.11.2000 be quashed. The charge-sheet reads as under:-

(2.) The covering letter under which the charge-sheet has been served upon the petitioner reads as under:-

(3.) The ground urged in the writ petition in support of the prayer made is that the CCS (CCA) Rules and the service rules of the bank do not contemplate a second charge-sheet nor do they contemplate a de novo enquiry against an employee.