N.K.Mehrotra, J. - (1.) By means of this writ petition, the petitioner has challenged the pending disciplinary enquiry and the charge-sheet against the petitioner. The petitioner has prayed for issuing a writ of certiorari for quashing the institution of the disciplinary enquiry as contained in Annexure-3. It has been further prayed for a writ of mandamus commanding Shri A. K. Mishra Senior Manager Punjab National Bank respondent No. 5, the General Secretary of the Punjab National Bank Staff Association, U.P. to intervene effectively in accordance with law on behalf of the petitioner in preventing the violation of para 11 of bi-partite settlement dated 10.4.2002.
(2.) Heard the learned counsel for the petitioner and Sri Sharad Bhatnagar learned counsel for the opposite party No. 1.
(3.) The petitioner is employee of Punjab National Bank he has filed the writ petition by impleading the Senior Regional Manager by name and by his office. Shrl Anand Agrawal, Enquiry Officer, Shrl A. K. Mishra, Senior Manager and General Secretary Punjab National Bank Staff Association for the aforesaid reliefs. Since the enquiry is pending prima facie writ petition appears to be premature because enquiry is not concluded so far. After the conclusion of the enquiry the petitioner shall have the right of appeal if he is found guilty and punished in disciplinary enquiry.;