Y.R. Meena, J. - (1.) These two appeals are directed against the impugned order of 1 learned Single Judge dated October 29, 1999 whereby the learned Single Judge has allowed the petitions holding that enquiry conducted by Shri 0.P Gupta was not fair. Since common question of law arises in these appeals, we dispose of both the appeals by this common judgment.
(2.) In 1982-83, the petitioner was posted as Manager of the Babaicha Branch. UCO Bank. A notice was issued to him why enquiry should not be hold on the charges levelled against him. Enquiry was conducted and completed, punishment was awarded and in appeal the punishment was modified. Under modified punishment order, the pay was reduced to the lowest stage in the time scale applicable to him.
(3.) When the enquiry was initiated, Shri O.P Gupta was appointed as Enquiry Officer against the wishes of petitioner.;