ASHOK KUMAR PRASAD Vs. UOI

JUDGEMENT

(1.) THIS is the second round of litigation. The petitioner had earlier filed wp (C) No. 176/2000 challenging the order of dismissal passed by the Disciplinary authority. The Disciplinary Authority had come to the conclusion that the petitioner, an employee of the bank, had fraudulently withdrawn Rs. 18,000/- by misusing a blank withdrawal slip which came to his possession when Mr. Paras had given his pass book to the petitioner for updating entries.

(2.) THIS writ petition was disposed of on 6th October, 2006. It is the contention of the learned counsel for the petitioner that the matter was remanded back and the said remand was an open remand and not a limited remand, restricted only to the question of quantum of penalty, which was to be decided by the Appellate authority.

(3.) I have examined the judgment dated 6th October, 2006. In paras 12 and 13 of the said judgment, it was observed as under :