KRISHNA NAND CHOUDHARY Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The present Letters Patent Appeal has been preferred by the'sole appellant against the judgment dated 5th October, 1988, rendered by one of the Hon'ble Single Judges of this Court in C.W.J.C. No. 690 of 1988.

(2.) The appellant was a Branch Manager, Grade 'B' Officer, in the Puniab National Bank. On 26-7-1976 he was suspended from service and Then he served with the charge-sheet on 29-7-1977/2-8-1977 which contained five charges. On Appellant's denial of those charges, a departmental enquiry was initiated and, in the departmental enquiry, as the appellant was found guilty of the charges, his services were terminated by an order dated 14-9-1978. This order of termination of service of the appellant was challenged by him by filing a writ application in this Court being C W J C No 1896 of 1979. This Court quashed the order of termination by its judgment dated 1st September, 1981, on the ground of procedural infirmities but permitted the Disciplinary authorities to frame charges against the appellant in accordance with law and after following the procedures laid down under the Regulations of the Bank and thereafter pass appropriate orders It appears that consequent to the above order of this Court, a second order of suspension was passed against the appellant under Regulation 12 (4) of the Regulations of the Bank and a fresh departmental proceeding was initiated against him. Pursuant to the aforesaid fresh departmental enquiry, by an order dated 19-11-1985, which was communicated to the appellant along with inter office letter dated 21-11-1985 the appellant was dismissed from service once again. This order was challenged by the Appellants in this Court by filing C.W.J.C. No. 5967 of 1985 But by an order dated 7-1-1986, a Bench of this Court dismissed the writ application as withdrawn by passing the following order :

(3.) The Supreme Court by its order dated 25-8-1986 rejected the writ petition by passing the following order :