ANIL KISHORE GUPTA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Sri Sudeep Seth, learned Senior Counsel assisted by Sri Amit Kumar Singh Bhadauriya, learned counsel for the petitioner and Sri Gopal Kumar Srivastava, learned counsel for the respondent(s) - Bank.

(2.) Since both the writ petitions arise and give rise to a similar controversy, the same are being decided by means of this common judgment and order.

(3.) By means of present writ petition, the petitioner has prayed for issuance of a writ, order or direction in the nature of certiorari quashing the impugned disciplinary order dtd. 31/3/2004 along with appellate order dtd. 5/8/2004 as well as order dtd. 4/9/2004, whereby the petitioner was appointed on the post of Senior Assistant with a further prayer to issue a writ, order or direction in the nature of mandamus commanding the respondents to give effect to order dtd. 1/8/2003 treating the petitioner to be appointed on the post of Senior Assistant with all consequential benefits w.e.f. 1/4/2002 along with 24% interest on delayed payment.