- (1.) The present writ petition has been filed by the petitioner making the following prayers:-- (A) Issue a writ, order or direction in the nature of mandamus commanding the respondent No. 3 to pay the 2/3rd salary of the petitioner as subsistence allowance since July 2008 during the suspensions period. (B) Issue a writ, order or direction in the nature of mandamus commanding the respondent No. 3 to provide the necessary documents which demanded by the petitioner so that the proper reply of show cause notice may be immediately possible. (C) To issue any other writ, order or direction which this Hon'ble Court may deem fit and proper under the facts and circumstances of the case, so that justice be done. (D) To award the cost of the proceeding of the writ petition to the petitioner.
(2.) From the averments made in the writ petition, it appears that the petitioner while working as Branch Manager, District Co-operative Bank Ltd,; Branch Rani Ganj, District Ballia was placed under suspension by the order dated 15.2.2008 (Annexure-1 to the writ petition), and the disciplinary- proceeding were initiated against the petitioner. The petitioner was served with charge sheet dated 28.3.2008 (Annexure-2 to the writ petition). The petitioner submitted his reply dated 17.4.2008 (Annexure-3 to the writ petition) in respect of the charges levelled against him in the said charge sheet.
(3.) The petitioner filed a writ petition being Civil Misc. Writ Petition No. 138813 of 2008 before this Court challenging the aforesaid order of suspension passed against the petitioner. By the order dated 4.8.2008 (Annexure-4 to the writ petition), the said writ petition filed by the petitioner was dismissed by this Court with the observation that the "Departmental inquiry shall be concluded very expeditiously, provided the petitioner co-operates and does not seek unnecessary adjournments in the inquiry proceedings.";