SYNDICATE BANK Vs. GENERAL MANAGER

JUDGEMENT

(1.) (Prayer: Writ petition filed under Article 226 of the Constitution of India praying for the issuance of a Writ of Mandamus, directing the respondent not to take any disciplinary action against the members of the petitioner association on the basis of the report /decision of the District Level Vigilance Committee by giving reasonable time to enable the petitioner association to pursue the legal remedies available to the petitioner including filing of appeal before the State Level Vigilance Committee.)

(2.) THE Petitioner/Association has projected the present Writ of Mandamus, praying for issuance an order by this Court in directing the respondent not to take any disciplinary action against its Members/Association�1/2 on the basis of a report/decision of the District Vigilance Committee by offering reasonable time to enable its Members to pursue the legal remedies available to the Members (including filing of an appeal).

(3.) IT cannot be gainsaid that in the decision of the Hon'ble Supreme Court reported in Kumari Madhuri Patil and another -vs- Additional Commissioner, Tribal Development and others [(1994) 6 Supreme Court Cases 241], it is inter alia observed hereunder:-