S SUNDAR SINGH OFFICE ASSISTANT CANARA BANKBEACH ROAD BRANCH TUTICORIN Vs. DEPUTY GENERAL MANAGER CANARA BANK MADURAI CIRCLE OFFICE

JUDGEMENT

(1.) THE petitioner, now working as Sub-Staff in the respondent-Canara Bank, being faced with departmental proceedings, seeks for a mandamus forbearing the respondents from proceeding with the departmental proceedings dated 11. 11. 2002 pending finalisation of the Criminal Case in c. C. No. 9 of 2003 on the file of the Special Judge for CBI Cases, Madurai.

(2.) HAVING regard to the nature of the prayer and the relief to be granted in the writ petition, it is not necessary to deal with the merits of the proceedings. It is sufficient only to state the following facts.

(3.) SUB-Clauses (7) and (8) are omitted as unnecessary.