Supreme Court - Daily Orders
The Hisar District Central Coop. Bank ... vs Virender Kumar on 3 July, 2017
Bench: Abhay Manohar Sapre, R. Banumathi
1
ITEM NO.50 IN COURT NO.6 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 12538/2017
(Arising out of impugned final judgment and order dated 03-11-2016
in RSA No. 1609/1995 passed by the High court of Punjab & Haryana
at Chandigarh)
THE HISAR DISTRICT CENTRAL COOP. BANK LTD. Petitioner(s)
VERSUS
VIRENDER KUMAR Respondent(s)
Date : 03-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Sanchar Anand, Adv.
Mr. Apoorv Singhal, Adv.
Mr. Anant K. Vatsya, Adv.
Mr. Devendra Singh, AOR
For Respondent(s) Dr. J. P. Dhanda, AOR
Ms. Raj Rani Dhanda, Adv.
Mr. Vineet Dhanda, Adv.
Mr. Gopi Chand, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order, except to the extent that we direct the petitioner-Bank to conclude the departmental inquiry pending against the respondent (delinquent employee) within three months from today and after giving full opportunity of hearing to the respondent and pass appropriate orders.
Signature Not Verified
Needless to say, the respondent shall cooperate in the inquiry Digitally signed by JAYANT KUMAR ARORA Date: 2017.07.06 12:36:17 IST Reason: and would not indulge in delaying tactics to prolong the outcome of the inquiry.
2So far as the issue with regard to payment of subsistance allowance is concerned, we grant liberty to the respondent to raise this plea before the appropriate court and on such plea being raised, the same shall be decided in accordance with law. With the above directions, this Special Leave Petition is disposed of.
Pending interlocutory applications, if any, stand disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR