S N AGGARWAL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This is an application under Order 23 Rule 1 of the Code of Civil Procedure, filed on behalf of the respondent. It is prayed in this application that because of false assertions and misleading statements in this writ petition. Rule be discharged and the writ petition be dismissed with heavy costs.

(2.) The petitioner has filed the present writ petition challenging inter alia the order dated 17th August, 1994 passed by the Appointing Authority inflicting major penalty on the petitioner.

(3.) In this application, it is submitted by the learned Counsel for the respondents that the petitioner has filed an identical petition before this Court, i.e., CIVIL WRIT PETITION 4307/94 in which the petitioner has prayed for exactly identical relief. The prayer of the said writ petition reads as under :