KHEL BAHADUR Vs. CENTRAL MADHYA PRADESH GRAMIN BANK

JUDGEMENT

(1.) Heard finally with the consent of both the parties.

(2.) In this petition under Article 226 of the Constitution of India, petitioner seeks direction to the respondents to keep the disciplinary proceedings in abeyance in view of the fact that on the same issue a criminal case is pending at the instance of the prosecution. Petitioner is also aggrieved vide order dated 04/01/2019 (AnnexureP-1) whereby representation dated 22/11/2018 has been rejected.

(3.) Petitioner while working as Officer Grade-I Branch Barier Chauraha, Morena (M.P.) in respondent No.1 Bank was issued with the charge sheet dated 16/05/2018 for various irregularities and according to which following charges have been levelled against him.