STATE BANK OF INDIA Vs. P.N.SALUJA

JUDGEMENT

(1.) THE appellant has preferred the present appeal impugning the order dated 10.09.2012 passed by a learned Single Judge of this court in WP (C) No.1300/1988 (hereinafter referred to as the ,,impugned order) whereby the learned Single Judge has allowed the said writ petition filed by the respondent and set aside the order dated 25.05.2011 passed by the Appellate Committee of the appellant. The said Appellate Committee had by the order dated 25.05.2011 rejected the appeal preferred by the respondent against his removal from service of the appellant bank on account of his alleged misconduct.

(2.) THE facts relevant for examining the controversy in the present appeal are briefly stated as under.

(3.) ON 08.06.1983, the respondent went to the Regional office of the appellant in Delhi and met the Regional Manager to inquire about the increment which was long overdue. In that meeting, the respondent allegedly misbehaved with the Regional Manager. The respondent was suspended from service pending an enquiry relating to the incident of 08.06.1983.