PREMA SIMON Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) BY consent of both parties, this matter is taken up for final hearing.

(2.) PETITIONER -s case is that a criminal proceeding is pending against her in respect of a charge which is also the subject matter of a domestic enquiry. The charge sheet was issued to her by the employer, Union Bank of India, on 28.12.1993. The charge sheet runs into five pages dealing with various acts for omission and commissions alleged to have been done by the petitioner amounting to misconduct. In respect of some of those charges, the misconduct were not gross but minor.

(3.) THE Division Bench also observed: - -If the disciplinary proceedings is not concluded even before the charge sheet is filed and trial is commenced, it is open to the appellant to invoke the jurisdiction of this court under Article 226 of the Constitution of India for appropriate relief. -