NAGARAJ M Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) THESE writ appeals are filed against the common order of the learned single Judge dated December 15, 2000 passed in w. P. No. 556/ 1994 connected with W. P. No. 3495/1994.

(2.) SINCE the facts in both the appeals are common and identical, as agreed, they are heard together.

(3.) IT is not necessary to narrate the entire facts. The necessary and relevant facts are: appellant Mr. Nagaraj in Writ Appeal No. 646/2001 joined the services of Reserve Bank of India, on July 1, 1963 as a Clerk Grade II and was promoted as Staff Officer in Grade 'a' in the year 1975. He was confirmed on October 1, 1978 and continued to work in the said post, till he was kept under suspension by the 2nd respondent by his order dated July 4, 1979, in contemplation of a departmental enquiry. The appellant-Ramachandra Saale in W. A no. 687/2001, during the relevant point of time was working in the respondent-Bank as Staff officer Grade 'a'. He was also kept under suspension by the Manager of the respondent-Bank by order dated September 24, 1983.