PANKAJ BHATIA,J. - (1.) Heard Sri Rakesh Pande, Senior Advocate, assisted by Sri Manoj Kumar Tiwari, learned counsel for the petitioner and Sri Vivek Ratan Agrawal, learned counsel appeared for the respondents.
(2.) The petitioner has filed the present petition challenging the order dated 21.8.2018 (Annexure-2 to the writ petition). The averments leading to the filing of the present petition in brief are as under:
(3.) The petitioner was posted as Regional Head, Regional Office Meerut and Head of Regional Level Credit Committee-1, Meerut. The services of the petitioner were suspended by respondent no. 1 vide order dated 21.8.2018 pending disciplinary action against the petitioner. No further action was taken in pursuance of the suspension order passed against the petitioner and after about five months a show cause notice was served on the petitioner on 18.1.2019 asking the petitioner to show cause as to why the appropriate disciplinary action may not be taken against the petitioner in view of the lapses mentioned in the show cause notice dated 18.1.2019 (Annexure 3 to the writ petition). It is stated that on 09.2.2019 the petitioner gave a detailed reply to the said show cause notice and by a separate request dated 09.2.2019 requested for revocation of the suspension order passed against him. It is alleged in the petition that no action was taken in pursuance of a show cause notice dated 18.1.2019, however, a second show cause notice dated 15.3.2019 was served on the petitioner making certain further allegations without pointing out any specific act of misconduct against the petitioner. The petitioner replied to the said show cause notice on 14.4.2019 but no action has been taken by the bank on the said second show cause notice dated 15.3.2019.;