(1.) These two appeals arise out of the orders of the learned Single Judge in W.P.No.30437 of 2014 dtd. 15/12/2023. The writ petitioner filed W.A. No.193 of 2024, against the order of the learned Single Judge in W.P.No.30437 of 2014, in so far as it is against her and the respondent-Bank filed W.A.No.169 of 2024, being aggrieved by the directions issued against it.
(2.) The parties herein are referred to as they are arrayed in the Writ Petition.
(3.) The facts of the case are the writ petitioner was employed as clerk cum cashier in the 1st respondent Bank Narsapuram Branch, in the year 1977. Thereafter, she was promoted as Assistant Manager and continuing as such, till her suspension from service proceedings dtd. 21/8/2009. Subsequently, show cause notice was issued to the petitioner alleging irregularities committed by her during her tenure. Thereafter, charge memo was issued framing the following charges: