K.L. BHASIN Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 15.01.1994, passed by the disciplinary authority whereby a major penalty had been imposed qua the petitioner. The petitioner has been dismissed from service with an attendant disqualification, which is that, the order of dismissal would impede his future employment.

(2.) THE learned counsel for the petitioner in this behalf has drawn my attention to the letter dated 23.10.2000, written by the petitioner to the appellate authority, seeking to know the fate of his appeal.

(3.) QUA criminal proceedings I must note here that the petitioner claims that he had himself made a representation, on 31.01.1991, to the Assistant Commissioner of Police, Crime Branch, for expeditious and proper investigation of the aforementioned FIRs.