Tirath S.Thakur, J. - (1.) This writ petition was fixed today for orders on IAI for vacation of stay, filed by the respondents. With the consent of the learned counsel for the parties, the petition itself was heard for final disposal.
(2.) The petitioner is working as an officer in the respondent - Cauvery Grameena Bank. Certain disciplinary proceedings have been initiated against him in terms of a charge-sheet dated 28.12.1994. The conduct of the enquiry has been entrusted to respondent 2 by the Chairman of the Bank, in terms of his letter dated 6th April, 1995. The second respondent has accordingly issued a notice dated 15th April, 1995, calling upon the petitioner to attend the enquiry proceedings to be held on 25th April, 1995 and on subsequent dates and also to file a list of documents and witnesses on which he may seek to rely.
(3.) Aggrieved the petitioner has filed the present writ petition for a writ of certiorari quashing the impugned notice issued by the second respondent as also the order passed by the Chairman of the Bank dated 6th April, 1995, appointing the second respondent as an Enquiry Officer.;