SUBHASH JINA KAMBLE Vs. DENA BANK

JUDGEMENT

(1.) Rule. Returnable Forthwith. Heard Finally By Consent Of Parties.

(2.) The Petitioner invoked the jurisdiction of Article 226 of the Constitution of India by filing the present Writ Petition on 3 December 2015 thereby praying to stay the departmental inquiry initiated by the Respondent, pending the criminal case before the Addl.Chief Metropolitan Magistrate Court, Kurla Court vide CC629/PW/12 and before the Addl.Chief Metropolitan Magistrate Court, Dadar also on the foundation that the Petitioner is about to retire on 31 May 2016.

(3.) The Petitioner'S Case Can Be Crystallized As Per The Synopsis As under: