STATE BANK OF INDIA Vs. K.S. VISHWANATH

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 16/3/2021 passed by the High Court of Karnataka at Bengaluru in Writ Appeal No.4220 of 2011 by which the High Court has dismissed the said Writ Appeal No.4220 of 2011 preferred by the appellant - employer - SBI and has confirmed the judgment and order passed by the learned Single Judge setting aside the order of dismissal passed by the Disciplinary Authority and directing the Bank to pay to the delinquent officer consequential benefits without back wages, the appellant ­ SBI - employer has preferred the present appeal.

(2.) The facts leading to the present appeal in nutshell are as under:

(3.) Shri Sanjay Kapoor, learned counsel appearing on behalf of the Bank has vehemently submitted that in the facts and circumstances of the case, both, the learned Single Judge as well as the Division Bench have materially erred in interfering with the findings recorded by the Enquiry Officer which were on appreciation of evidence on record, both documentary as well as oral.