SANDEEP ANAND Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The delay of 37 days in preferring the appeal is not opposed 1. and the delay is, therefore, condoned.

(2.) Heard Sri Prakishit Saini, learned counsel for the appellant and Sri S.K. Jain, learned Senior Counsel appearing on behalf of the respondents and, with their consent, the appeal is disposed of at the stage of admission.

(3.) The appellant-writ petitioner was working as a Head Cashier, Rudrapur, I.I.E. Branch Kashipur of the Punjab National Bank. On allegations of misconduct, he was placed under suspension by order dtd. 17/6/2013, and a disciplinary inquiry was held against him. On completion of the disciplinary inquiry, the appellant-writ petitioner's services were terminated, and he was imposed the punishment of dismissal from service w.e.f. 29/9/2016. Aggrieved thereby, the appellant preferred an appeal to the Appellate Authority who, by his order dtd. 20/3/2018, set-aside the order of punishment, and directed that a de novo inquiry be held against the appellant-writ petitioner. The petitioner was, in terms of the regulations, deemed to continue under suspension till the completion of the fresh inquiry ordered by the Appellate Authority. The petitioner invoked the jurisdiction of this Court contending that he was entitled to be paid the differential salary from the date of his suspension i.e. from 17/6/2013 till 20/3/2018, and to be continued in Service thereafter.