Sujit Narayan Prasad, J. - (1.) The petitioner has challenged the order dated 13.3.2014, as contained in letter no.RO/JR/VIGILANCE/27/306 issued under the signature of Deputy General Manager-cum-Disciplinary Authority, whereby and where under decision has been taken to conduct de novo (fresh) enquiry against the petitioner.
(2.) The statement has been made on behalf of the petitioner that the petitioner was appointed in the respondent-Bank and is serving as Head Cashier in the Bank of Baroda. The petitioner is posted in Burma Mines Branch, Jamshedpur. A disciplinary action was contemplated against him. As a result he was put under suspension in contemplation of departmental proceeding vide letter dated 5.7.2013. The explanation was sought for from the petitioner vide letter dated 22.7.2013 in respect of alleged irregularities committed by the petitioner for commission of irregularities.
(3.) The petitioner has submitted his explanation on 5.8.2013 and informed the Deputy General Manager, Bank of Baroda that because of heavy work load these lapses have occurred. The petitioner has reiterated the same thing in the reply dated 14.8.2013.;