DALIP SINGH ARSHI Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) By an order of this Court, dated 27 May 1986, a Division Bench of this Court has stayed the operation of the order impugned in these proceedings.

(2.) The order which is impugned in these proceedings, is an order by which.the petitioner was called upon to show cause against proposed dismissal order to be passed against the petitioner. The impugned order, inter alia, recites that it is not "reasonably practicable" to hold an enquiry against the petitioner.

(3.) The regulations which are applicable to the instant case are regulations 39, 46 and 47 of the Reserve Bank of India (Staff) Regulations, 1948. Regulation 39 reads as under :