D KANNAN Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) HEARD the arguments of the learned counsel for the parties and have perused the records.

(2.) THE petitioner was working as a Daftary in the first respondent Bank at its Branch at Mogappair. In this writ petition, he is challenging the order dated 22.11.1997 passed by the third respondent disciplinary authority and confirmed by the order dated 08.5.1998 passed by the second respondent appellate authority. A further direction was also sought for the first respondent to proceed to conclude the enquiry on the basis of the findings dated 31.3.1992.

(3.) THE petitioner filed a writ petition against this order before this Court in W.P. No. 1603 of 1993 challenging the initiation of fresh proceedings and the same was dismissed by an order dated 27.9.1993. As against the said order, a writ appeal was filed in W.A. No. 979 of 1993. THE said writ appeal was disposed of by a Division Bench vide order dated 09.4.1997. THE question which arose before the Division Bench was that in the guise of ordering a further enquiry, the respondent Bank was intending to conduct a fresh enquiry.