CENTRAL BANK OF INDIA Vs. RAMESHCHANDRA PANDEY

JUDGEMENT

(1.) Heard Shri Abhishek Tandon, learned counsel for the appellant-bank and Shri O.P. Singh, learned senior counsel and Shri R.C. Pandey for the delinquent-respondent.

(2.) This intra-court appeal has been filed by the Central Bank of India-the contesting respondent, in Writ-A No. 14246 of 1984 (Ramesh Chandra Pandey Vs. Union of India and Ors.). It arises from the judgment of the learned Single Judge dated 30 March 2018, by which the punishment order dated 02.01.1982, passed by the disciplinary authority and the order dated 16.04.1984 passed by the appellate authority (dismissing the appeal of the delinquent/petitioner), have been quashed. Further, a direction has been issued for payment of 50 percent of the arrears of salary, to the delinquent-respondent.

(3.) Briefly, the delinquent/petitioner was working on the post of Clerk-cum-Assistant Cashier with the appellant bank at its Ramkola Branch, Deoria. On 05.01.1981, he was served with a charge sheet containing five charges. Relevant to the decision in the present appeal, charge nos. 2, 3 and 5 are quoted below: