BHUPINDER SINGH PASSI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The issues involved in this petition are, 'Whether disciplinary enquiry can be initiated under Discipline and Appeal Regulations against an officer, who has retired on superannuation? ' and 'whether the disciplinary proceedings commence with issuance of a show cause notice or they commence only on issuance of a memorandum of charge-sheet? '.

(2.) After hearing the submission advanced by both sides, this Court as per order dtd. 18/4/2018, directed Respondents "not to proceed with disciplinary enquiry further " till the next date. Thereafter for several reasons, since 2018 this petition was pending. We are not going into reasons for its pendency, but when this petition was placed before us on 25/3/2026, by consent, it was decided to hear the petition finally at an admission stage.

(3.) That is how we have heard, learned advocate Shri Akash Menon for the Petitioner and learned advocate Shri Kanade for RespondentBank.