B K KALRA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) (Oral) With the consent of learned counsel, the appeal is taken up for hearing today. The date of 18th January, 2006 is cancelled.

(2.) This writ appeal has been filed against the impugned judgment of the learned Single Judge dated 12th May, 2004 Heard learned counsel for the parties and perused the records. The facts in detail have been set out in the judgment of the learned Single Judge and hence we are not repeating the same, except where necessary.

(3.) The appellant was working as Special Assistant in the Branch Office Rani Bagh, Delhi in the employment of the respondent/Punjab National Bank. He was served a charge-sheet dated 18th August, 1998 and an enquiry was conducted on the basis of that charge-sheet. The petitioner/appellant had an objection that the charges in the same were vague but it is submitted by learned counsel for the appellant that nevertheless the enquiry was concluded. Thereafter, another charge-sheet giving details was issued by the Bank dated 20th November, 2000 and the enquiry concluded on the basis of that also. Obviously the second charge was issued because the grievance was that the first charge sheet was vague.