SUBHRAJIT SAHA Vs. ALLAHABAD BANK & ORS.

JUDGEMENT

(1.) The writ petitioner has been subjected to a departmental proceeding on the allegation of misappropriation of a large sum of money from the Assansole Branch of Allahabad Bank being respondent No.1 herein. It has been alleged in the memorandum of charges that such misappropriation had taken place while the writ petitioner was posted as Senior Manager at the said branch. The memorandum of charges was issued on 20th December, 2010.

(2.) A criminal complaint was lodged by the bank against the petitioner with the Superintendent of Police, Central Bureau of Investigation on 22nd June, 2010 in connection with two broad allegations of misappropriation. A photocopy of the complaint of the bank has been produced by the learned Counsel for the bank and the same may be kept with the records.

(3.) Now, the writ petitioner wants the departmental proceeding to be stayed on the ground that criminal case is pending on the same set of allegations. The respondents however want both the proceedings to continue simultaneously. Various authorities were cited by the learned Counsel appearing for the parties.