Allahabad High Court
Mahendra Singh vs Union Bank Of India Thru' Its G.M. & ... on 1 February, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 38 Case :- WRIT - A No. - 4632 of 2010 Petitioner :- Mahendra Singh Respondent :- Union Bank Of India Thru' Its G.M. & Others Petitioner Counsel :- Sanjay Singh Respondent Counsel :- Vivek Ratan Hon'ble Amreshwar Pratap Sahi,J.
Heard learned counsel for the petitioner.
The petitioner has come up against the show cause notice dated 10th of December, 2009 whereby he has been given an opportunity of personal hearing.
Learned counsel for the petitioner has raised only one point that the petitioner has not been given the documents to file objections and this cause would be prejudiced.
The aforesaid apprehension is absolutely misplaced and is ingenuity of the petitioner. There is no apprehension under the show cause notice for not allowing the petitioner to submit his objections to the Inquiry Officer's report. The petition is misconceived and is dismissed.
Leared counsel contends that charges levelled are not proved while the Inquiry Officer has found the petitioner to be guilty. This is also a subject matter of consideration by the Disciplinary Authority and need not be gone into at this stage.
Dismissed.
Order Date :- 1.2.2010 Sahu