MANJIT SINGH Vs. PUNJAB & SINDH BANK

JUDGEMENT

(1.) Vide the instant petition, petitioner has sought to setting aside the order dated 29.07.2008 passed by the Appellate Authority thereby and thus, quashing / setting aside chargesheet dated 25.01.1992, show cause notice dated 17.02.2007 and order of punishment dated 18.02.2008 with all consequential benefits to the petitioner with interest @ 18% per annum.

(2.) The facts of the case in brief are that on 25.01.1992, petitioner was working as Manager of the Bank at Connaught Circus, New Delhi. He was placed under suspension and was served with a charge-sheet dated 21.01.1992, followed by another chargesheet dated 03.06.1992, wherein after holding mock departmental enquiry, he was dismissed from the service vide order dated 02.05.1995, against which the Appeal was also rejected by the Appellate Authority vide order dated 27.09.1996.

(3.) Being aggrieved, petitioner filed a C.W.P. No. 1739/1997, which was allowed by this Court vide final order and judgment dated 13.05.2003. The extract of which read as under:-