BISHAMBER LAL KAPUR Vs. ALLAHABAD BANK

JUDGEMENT

(1.) The petitioner is aggrieved by the denial of back wages and othe perks to him for the period from 1.6.1984 to 10.5.1993 by the respodent s in the ground that he was gainfully employed and had alternative source of income during this period. The dispute between the parties has a chequered history .

(2.) The petitioner was employed with the respodetn bank in Middle Management Grade scale II when on 1.6.1984 petitioner was dismissed from service on charges of falsifaction of accounts for an amount without prejudice to his pleas and subject to holdng of an inquiry. The bank treated the.deposit as an admission on of guilt and dismissed him from service. This order of dismissal was challenged by the petitioner before the Appellate Authority and the same" was dismissed.

(3.) Aggrieved by the dismissal of the appeal the petitioner filled CW No .2513 /1984 which was disposed of on 21 2.1992 by the learned single Judge directing that fresh discipinary inquiry should be held by giving full opportunity to the petitioner topresent his case and participate in the procedings. However learned single Judge provisionally maintained the dismiissal oreder pending the fresh depertmentaI proceedings. The petitioner aggrieved by the said order file da latters Patent Appeal No. 33/1992. on the ground that once the order of dismissal of the petitioner has been held to be bad in law, the result was that that there was no master an dthe bank and thus no disciplinary proceedings could be held. The petitioner was also aggrieved by the second direction of the learned single judge where by the dismissal order was provisionally maintained . pending afresh departmental proceedings. No interim order ws however , granted to petitioner.