Sudhir Agarwal, J. - (1.) HEARD Sri Indra Mani Tripathi, Advocate for the Petitioner and Sri Jayant Banerji, Advocate appearing for the Respondent Bank and its officials.
(2.) BOTH these writ petitions relate to the disciplinary proceeding initiated against the Petitioner, Vinod Kumar Tiwari, hence as agreed and requested by learned Counsel for the parties have been heard together and are being decided by this common judgment. The Writ Petition No. 24003 of 2002 is against the order of suspension dated 05.06.2002.
(3.) IN Writ Petition No. 830 of 2003 the Petitioner has assailed the entire inquiry proceedings initiated against him pursuant to charge sheet dated 24.06.2002 (Annexure10 to the writ petition) and also the orders dated 07.11.2002 and 21.11.2002 passed by the Senior Manager and General Manager of Aligarh Bramin Bank, Aligarh (hereinafter referred to as the "Bank").;