Barkat Ali Zaidi, J. - (1.) The petitioner was a Branch Manager in The Punjab and Sindh Bank at Gadarian Purwa Branch, Kanpur. He is said to have committed defalcation to the extent of around Rs. 67,00,000. He was consequently, suspended and an F.I.R. was lodged with the C.B.I. which has taken up the investigation. The petitioner assailed it in this writ petition and seeks the following reliefs; (i) that his suspension was illegal because no departmental enquiry was ordered before his suspension. (ii) that the suspension order of the petitioner be quashed because it was passed without departmental enquiry being ordered. (iii) that the departmental enquiry needs to be quashed because C.B.I, enquiry is in progress and both cannot continue together; and
(2.) We have heard Sri Siddhartha Srivastava, counsel for the petitioner and Sri Pramod Jain, counsel appearing for respondents.
(3.) It was also contended that in the departmental enquiry, the Inquiry Officer has rejected the application of the petitioner by which he had applied for appointment of his representative and copies of relevant documents have not been furnished to him, but no relief on these two counts has been claimed in respect of these 2 matters. Therefore, it was hardly relevant to mention the same in the writ petition, and if there is any grouse on this score it has to be placed before the Inquiry Officer.;