KIRANKUMAR R BAXI Vs. UNITED COMMERCIAL BANK

JUDGEMENT

(1.) . This appeal is filed against an order passed by learned single Judge in Special Civil Application No. 4431 of 1996 on September 10, 1996.

(2.) . The appellant is original petitioner. He was serving in United Commercial Bank ("Bank" for short) at Kalol. A show-cause notice was issued to the appellant on 1st October 1986 and he was called upon to explain certain irregularities alleged to have been committed by him. Time was sought by the appellant which was granted. It appears that the Central Bureau of Investigation (C.B.I.) filed criminal cases under the provisions of the Indian Penal Code and Prevention of Corruption Act, 1947 being Special Case Nos. 45 of 1985, 7 of 1990 and 16 of 1991 against the appellant. All the three cases are pending.

(3.) . During the pendency of criminal cases, fresh charge-sheet came to be issued against the appellant on September 24, 1994 calling upon him to submit his explanation as it was decided to hold departmental inquiry against him. At that stage, the appellant approached this Court for quashing and/or staying departmental proceeding on various grounds.