- (1.) The petitioner has challenged two orders annexed to the writ petition as annexures P-7 and P-9 respectively and has prayed for a writ in the nature of Mandamus commanding the respondents to cancel, withdraw and rescind the said two orders and cancel the charge-sheet and the report of the enquiring authority and for other reliefs.
(2.) The case of the petitioner inter alia is that he joined the United Bank of India, the respondent no. 1 herein, in the year 1977. Subsequently he was promoted to the senior management cadre and was posted at various places commensurate with his status and designation. While functioning as the Deputy General Manager and Chief Regional Manager of the North India of the respondent Bank the petitioner was placed under suspension on and with effect from March 10, 2006. Subsequently, a chargesheet was issued to which the petitioner had given a reply.
(3.) This was followed by a departmental enquiry. The enquiry officer submitted his report to the disciplinary authority and the disciplinary authority in turn had furnished a copy of the said report to the petitioner on February 21, 2007. The petitioner had given his observations on this report criticizing the enquiring authority's finding holding the petitioner guilty of the charges.;