CHAIRMAN UTTARAKHAND GRAMIN BANK Vs. BRIJMOHAN SINGH RAWAT

JUDGEMENT

(1.) Heard Sri Dharmendra Barthwal, learned counsel for the appellants and Sri Navneesh Negi, learned counsel for the respondent-writ petitioner and, with their consent, the Special Appeal is disposed of at the stage of admission.

(2.) This Special Appeal is preferred against the order passed by the learned Single Judge in Writ Petition (S/S) No. 500 of 2014 dated 12.07.2018.

(3.) The respondent herein filed Writ Petition (S/S) No. 500 of 2014 seeking a writ of certiorari to quash the order dated 28.02.2014 passed by the second respondent; and for a writ of mandamus directing the second respondent to remit the recovery made against his gratuity.