Jainis Dubey vs Bank Of Baroda
2018 Latest Caselaw 2097 Del

$~23
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                             Date of Order : April 04, 2018
+                  W.P.(C) 3218/2018 & CM Nos.12748-49/2018
      JAINIS DUBEY                                     ..... Petitioner
                Through:         Mr.Abhishek Chakraborty, Advocate

                                 versus

      BANK OF BARODA                                   ..... Respondent
               Through:          Mr.Vijay Kumar, Advocate for
                                 Mr.B.S.Chauhan, Advocate
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR

                                 ORDER

(ORAL)

1. Quashing of memorandum of 15th January, 2018 and notice of 17th March, 2018 requiring petitioner to appear for preliminary hearing on 6th April, 2018 is sought in this petition on the ground that participation in departmental proceedings would gravely prejudice petitioner who is facing criminal trial in which charge sheet has been already filed. Petitioner vide representation of 13th February, 2018 (Annexure P-6) had sought putting on hold the disciplinary proceedings till the outcome of the criminal trial on the ground that petitioner will suffer grave prejudice and his defence would be compromised, if petitioner is called upon to disclose his defence in the disciplinary proceedings. The grievance of petitioner is that the representation (Annexure P-6) has not been decided till date.

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition and the applications with direction to Deputy General

W.P.(C) No.3218/2018 Page 1 Manager (NDZ) and Disciplinary Authority of respondent-bank to effectively consider and pass a speaking order on petitioner's representation of 13th February, 2018 (Annexure P-6) within a period of four weeks and the fate of said representation be made known to petitioner within a week thereafter, so that petitioner may avail of the remedy as available in law, if need be. Needless to say that till the fate of petitioner's representation (Annexure P-6) is made known to him, the preliminary hearing be kept in abeyance.

3. With aforesaid directions, this petition and the applications are disposed of.

Copy of this order be given dasti to learned counsel for parties.

                                                      (SUNIL GAUR)
                                                         JUDGE
APRIL 04, 2018
mamta




W.P.(C) No.3218/2018                                                        Page 2