JUDGEMENT
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(1.)The petitioner herein is working as Clerk-
cum-Cashier in the 1st respondent Bank at
Kalasamudram Branch. By order dated
17.01.2008 passed by the 2nd respondent,
the petitioner was placed under suspension
pending enquiry into the alleged serious
irregularities committed by him at
Kalasamudram Branch. Subsequently, a
charge-sheet dated 1.3.2008 was issued by
the 2nd respondent proposing to initiate
disciplinary action against the petitioner
under Regulation 38(ii) of Andhra Pragati
Grameena Bank (Officers and Employees)
Service Regulations, 2006. The petitioner
submitted his written statement of defence
denying the allegations levelled in the
charge-sheet. Thereafter, an Enquiry Officer
has been appointed to enquire into the
allegations in the charge-sheet and while
the enquiry is under progress, the present
writ petition has been filed seeking a
declaration that the said enquiry is
arbitrary, illegal and violative of the
principles of natural justice on the ground
of the respondent's failure to produce the
complainants for cross-examination apart
from non-furnishing a copy of the report of
the investigating officer, who also deposed
as a witness on behalf of the Management.
(2.)I have heard the learned counsel for
both the parties.
(3.)It is contended by the learned counsel
for the petitioner that the petitioner/
delinquent is entitled to insist upon
production of the complainants to ascertain
the contents of their complaints and also to
verify as to whether they are the authors of
the complaints or not. It is also contended
that the respondents are bound to supply a
copy of the investigation report particularly
when the investigation officer has been
examined as a witness on behalf of the
Management. In support of his submissions,
the learned counsel for the petitioner relied
upon the decisions of the Supreme Court in
Hardwari Lal v. State of U.P. (1) (1999) 8 SCC
582 and Deepak Puri v. State of Haryana (2)
(2000) 10 SCC 373.
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