K JAGANNATHAN Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The petitioner in W.P.No.5969 of 2002 has prayed for the issue of a writ of certiorarified mandamus calling for the records o the first respondent herein in his proceedings dated 7.2.2002 bearing Ref.NO.DO:DGM:(MRK):DAL:061:2002 and quash the same and consequently direct the 1st respondent to permit the petitioner to have the assistance of a lawyer or legally trained person in the enquiry to be conducted by the 2nd respondent.

(2.) The petitioner in W.P.No.5970 of 2002 has prayed for the issue of a writ of certiorarified mandamus calling for the records o the first respondent herein in his proceedings dated 7.2.2002 bearing Ref.NO.DO:DGM:(MRK):DA:061:2002 and quash the same and consequently direct the 1st respondent to make available to the petitioner or accord permission to visit the branch and Regional Office for perusing the records to submit explanation.

(3.) The petitioner in W.P.No.5969 of 2002 has prayed for the issue of a writ of certiorarified mandamus calling for the records o the first respondent herein in his proceedings dated 7.2.2002 bearing Ref.NO.DO:DGM:(MRK):DAL:061:2002 and quash the same and consequently direct the 1st respondent to order for a joint enquiry against other similarly placed co employees of the petitioner who have been issued with charge sheets on similar lines of the petitioner for the enquiry to be conducted by the 2nd respondent.