CANARA BANK Vs. PREM LATHA UPPAL

JUDGEMENT

(1.) Leave granted.

(2.) The Civil Appeal arises from the judgment dtd. 15/2/2023, in Writ Appeal No. 6228 of 2013 in the High Court of Karnataka at Bengaluru. Canara Bank is the Appellant, and Prem Latha Uppal/first Respondent, was working as a Senior Manager, Scale-III, at one of Canara Bank 's branches in New Delhi. The first Respondent is Deceased, Respondent Nos. 1.1 to 1.3 are the legal heirs and representatives of the estate of the deceased first Respondent.

(3.) By order dtd. 31/5/2006, the Appellant, pursuant to disciplinary proceedings and report, by way of punishment, reduced the first Respondent to a lower grade, namely, from the SMG Scale-IV to MMG Scale-III. The first Respondent filed a Writ Petition No. 3150 of 2008, in the High Court of Karnataka at Bengaluru, challenging the order of punishment of reversion to a lower grade. On 2/9/2013, the Writ Petition was dismissed. The first Respondent, aggrieved by the order of the learned Single Judge, filed a Writ Appeal No. 6228 of 2013. Through the impugned Judgment, the Writ Appeal was allowed, and the order of punishment dtd. 31/5/2006 has been set aside. Hence, the Civil Appeal at the instance of Canara Bank.