DISTRICT COOPERATIVE CENTRAL BANK LTD Vs. SUNDERLAL

JUDGEMENT

(1.) We have heard both the sides.

(2.) The service of the respondent No. 1 of this appeal was terminated by the appellant bank after a departmental enquiry. The employee went before the Asstt. Registrar who directed reinstatement of the employee without any back wages. The bank preferred an appeal before the Joint Registrar. The employee did not prefer any appeal or cross objection before the Joint Registrar against the denial of back wages. Therefore, the denial of back wages became final.

(3.) In the appeal of the bank, the Joint Registrar maintained the reinstatement order of the Asstt. Registrar, but made it conditional upon payment by the employee of the amount of Rs. 94,846/- which was alleged to be the loss caused to the bank on account of the alleged misconduct of the employee. The employee preferred an appeal before the Cooperative Tribunal. The Tribunal quashed both the orders of the Joint Registrar as well as the Asstt. Registrar although the bank had not preferred any appeal before the Tribunal.