SYNDICATE BANK Vs. S.M. ADIGA AND ORS.

JUDGEMENT

(1.) THESE appeals are preferred by the Syndicate Bank aggrieved by the order passed by the learned Single Judge on 20th April 2011 in WP No. 18992/2003 and other connected writ petitions.

(2.) THOUGH each individual employees of the bank field different writ petitions and all the writ petitions were clubbed together and the learned Single Judge allowed the writ petition No. 18992/2003, 40509/2003, 30035/2004 and 10563/2005 and dismissed the writ petition No. 17662/2005 filed by the LRs. of one Sri Manku Mera. These writ appeals are filed against allowing of the writ petitions filed by the employees of the appellant -bank. Since a common order has been passed, these appeals are head together and disposed of as hereunder.

(3.) LEARNED Single Judge clubbed all the writ petitions and passed a common order and set -aside the order of imposing penalty on the ground that the charges leveled against the respondents herein does not constitute the grave misconduct as per the regulations of the appellant -bank. Accordingly, writ petitions came to be allowed. Challenging the same, present appeals are filed.