REKHA S. SRIVASTAVA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The present petition has been filed by the petitioner, who was working at the post of Senior Manager in the respondent/Bank, praying inter alia for declaring as illegal, the order dated 24.8.2013 passed by the Disciplinary Authority, pursuant to issuance of charge- sheet dated 30.11.2010 initiating disciplinary proceedings against her and deciding inter alia to impose on her the following major penalty:

(2.) Mr. Tripathi, learned counsel for the petitioner submits that on 30.11.2010, a charge-sheet was served upon the petitioner relating to some accounts maintained in the Mall Road Branch of the respondent/Bank. Thereafter, an Enquiry Officer was appointed and an enquiry was conducted in respect of the said charge-sheet. Finally, on 16.1.2013, an enquiry report was submitted by the Enquiry Officer. The petitioner was afforded an opportunity by the Disciplinary Authority to submit a representation against the observations made in the enquiry report, which she did. Finally, the Disciplinary Authority passed the impugned order dated 28.4.2013.

(3.) Aggrieved by the aforesaid order, the petitioner filed a statutory appeal before the Appellate Authority on 8.11.2013, but till date, the said appeal remains pending and after waiting for almost one year, the petitioner has approached this Court by filing the present petition.