SYNDICATE BANK Vs. SUNDER K PANIYADI

JUDGEMENT

(1.) THESE writ appeals and writ petitions are interconnected. As to what exactly the inter -connection, we will deal with it shortly. We will take up the writ petitions first.

(2.) THE writ petitioners are working as Managers -employees of respondent -1 - Bank (Syndicate Bank) (hereinafter to as the Bank). By order dated April 25, 1990 they were kept under suspension pending enquiry into certain misconduct alleged against them. It is necessary for us to reproduce the relevant portions of the order of suspension :

(3.) WHEN the writ petitions came up for admission, the learned Judge ordered notice and the matter came up for hearing on September 10, 1990. He was of the view that it requires to be examined whether the transfer was punitive in character and therefore he granted stay of the orders of transfer. Aggrieved by that order of stay dated September 10, 1990, the present writ appeals have been preferred by the Bank. Thus it is obvious that the writ petitions and the writ appeals are interconnected.