SUSHANT KUMAR MANDAL SON OF LATE SRI KRISHNA MANDAL Vs. STATE BANK OF INDIA THROUGH THE CHIEF GENERAL MANAGER

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the respondents- State Bank of India and its authorities.

(2.) THIS writ petition has been filed by the petitioner challenging letter no.DGM/DPS/R/Gen/22 dated 21.5.1999 by which the Deputy General Manager (Disciplinary authority) State Bank of India (hereinafter referred to as 'the Bank' for the sake of brevity) directed the enquiry to be reopened from the stage of presentation of Bank's documents in terms of Rule 68(3) (i) of State Bank of India Officers Service Rules (hereinafter referred to as 'the Rules' for the sake of brevity)

(3.) RULE 68 (3) (i) of the Rules provides that the disciplinary authority, if it not itself the Inquiring Authority, may, for reasons to be recorded by it in writing, remit the case to the Inquiring Authority whether the Inquiring Authority is the same or different for fresh or further inquiry and report, and the Inquiring Authority shall thereupon proceed to hold further inquiry according to the provisions of sub-rule (2) as far as may be.