B.S.CHAUHAN, J. - (1.) This writ petition has been filed for quashing the order dated September 14, 2004 (Annexure 9 to the writ petition), passed by the respondent No. 1, rejecting the application of the petitioner for providing the assistance of a legal practitioner as a defence nominee and for quashing the supplementary chargesheet.
(2.) The facts and circumstances giving rise to this case are that petitioner is an employee of the Punjab National Bank, Gumti No. 5, Kanpur City. He was served a chargesheet on May 31, 2004, and a supplementary charge-sheet dated June 10, 2004. He moved an application for withdrawing the supplementary chargesheet and permitting him the assistance of a legal practitioner which has been rejected vide impugned order dated September 14, 2004. Hence this petition.
(3.) Shri K. S. Rathor, learned counsel for the petitioner submits that there is no provision in the Statute for providing a supplementary chargesheet. However, the submission made by the learned counsel for the petitioner has no merit, for the reason that even in a criminal trial, charges can be modified/altered/added/ subtracted during the proceeding of the trial, and even in the disciplinary proceeding, there can be no bar in giving a supplementary chargesheet, if the circumstances so require.;