B.K. USHA DEVI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) These writ appeals are filed by the appellants in both the appeals who are petitioner and respondents before the learned Single Judge, challenging the order passed in Writ Petition No.6670 of 2008 dated 19.04.2012, whereby the writ petition was partly allowed modifying the impugned order of penalty dated 07.07.2005, and the respondent-Bank was directed to reinstate the petitioner into service, withholding three increments with cumulative effect.

(2.) The parties are referred to as per their rank before the learned Single Judge.

(3.) Brief facts of the case are as under: