KRISHNA PRITI GUPTA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. J. P. Sharma, learned counsel for the petitioner. Also heard Mr. N. Baruah, learned Asstt. Solicitor General of India for the respondents.

(2.) BY this writ petition, the petitioner has challenged the legality of the impugned letters dated 16. 08. 2006 and 09. 09. 2006 (Annexure - 8 and 9 to the writ petition) and notice dated 2. 1. 2007 (Anenxure-12 to the writ petition) and also sought for a direction from this court to direct the respondent No. 2 to act in terms of Rules 3. 3 and 3. 4 of the State Bank of India Vigilance Manual (for short the SBI Vigilance Manual ).

(3.) THE petitioner is a Branch Manager of the State Bank of India, Lerie Branch. A departmental proceeding was instituted against the petitioner for the following charges :