- (1.) NOTICE on behalf of the respondent No. 1 has been accepted by Shri K. C. Sinha learned Additional Solicitor General of India. NOTICE on behalf of the respondent Nos. 2 to 8 has been accepted by Shri Vishnu Pratap, learned counsel appearing for the said respondents.
(2.) THE petitioner is an Officer of Scale-II in the respondent-Bank. A charge-sheet dated 31. 7. 2000 was issued to the petitioner levelling against him nine charges. While the enquiry in respect of the said charge-sheet was going on, another charge-sheet dated 13. 1. 2001 was issued to him levelling six charges. After the departmental proceedings were completed, the Enquiry Reports were submitted by the Inquiry Officer with regard to the said two charge-sheets. The Disciplinary Authority passed a punishment order on 30. 11. 2002 award ing punishment to the petitioner with regard to the first charge-sheet. The peti tioner filed an Appeal against that order. Similarly, the Disciplinary Authority passed a punishment order on 14. 12. 2002 with regard to the charges levelled in the second charge-sheet. An Appeal was also filed by the petitioner against this punishment order.
(3.) THE Appellate Authority decided both the Appeals by separate orders dated 22. 12. 2003 and dated 24. 12. 2003, and substantial reliefs were granted to the petitioner. However, aggrieved with the orders of the Appellate Authority, the peti tioner filed a Writ Petition before this Court being Civil Misc. Writ Petition No. 44406 of 2004. This Court by its order dated 12. 11. 2004 dismissed the Writ Peti tion as withdrawn with liberty to the petitioner to file a Review Application before the Reviewing Authority. The petitioner then filed a Review Application before the Reviewing Author ity in both the matters. The Reviewing Authority passed a common order dated 11. 1. 2005, wherein it considered both the punishment orders and the orders passed in the Appeal, and came to the conclusion that the Appellate Authority had granted substantial relief to the petitioner, and, accordingly, the Reviewing Authority confirmed the reduced punishments granted by the Appellate Authority for the sepa rate charge-sheets. The order passed by the Reviewing Authority was communi cated to the petitioner on 24. 1. 2005. It is this order, which has been challenged by the petitioner in the present Writ Petition.;