F R RALSUN Vs. MIZORAM RURAL BANK

JUDGEMENT

(1.) HEARD Mr. A.R. Malhotra, learned counsel appearing for the petitioner as well as Mr. T. Lalnunsiama, learned counsel appearing for the respondents.

(2.) THE case in brief is that the petitioner was placed under suspension in contemplation of disciplinary proceedings w.e.f. 10.02.2009. The respondent No. 2 issued Show Cause Notice to the petitioner on 11.05.2009 and the petitioner submitted the reply to the Show Cause Notice on 25.05.2009. Thereafter, the respondent No. 2 issued Memorandum dated 7.07.2009 alongwith the article of charges framed against him. As stipulated in the Memorandum dated 7.07.2009, the petitioner submitted his written statement of defence on 21.07.2009.

(3.) THE respondent No. 3, by letter dated 2.11.2009 addressed to the petitioner, had informed him that the respondents proposed to hold an enquiry on the Show Cause Notice served to him and asked him to be present in the office of the Branch Manager, Mizoram Rural Bank, Chanmari Branch on 11.11.2009 at 2:30 p.m. Pursuant to the letter dated 2.11.2009, the petitioner presented himself before the Branch Manager, Mizoram Rural Bank, Chanmari Branch on 11.11.2009 where the respondent No. 3 was also present. On that day, i.e., 11.11.2009, the respondent No. 3 had asked the petitioner a few questions and thereafter, no further proceeding has taken place till date and the petitioner is still under suspension.