CANARA BANK Vs. S P SHANBHOGUE

JUDGEMENT

(1.) THIS Writ Appeal is preferred by the appellants/ respondents as against the order of the learned single Judge in W.P.No.6015 of 1997 in allowing the writ petition.

(2.) THE respondent/writ petitioner has filed W.P.No.6015 of 1997 praying to issue a Writ of Certiorarified Mandamus to call for the records pertaining to the order of the third respondent bearing No.IRS:DP:MC:CHF:3151:96 dated 18.1.1996 and the order of the second respondent dated 30.8.1996 and quash them, directing the first respondent to restore the petitioner to Senior Management Grade Scale IV together with usual and normal increments that are due to him along with other attendant benefits including promotion to Senior Management Grade Scale V.

(3.) IN the instant case, the facts that the respondent has been serving as Manager of first appellant Bank and while in service he has been subjected to disciplinary action and later retired in the year 2000 under the Special Voluntary Scheme are not in dispute.