VINOD SHARMA Vs. BANK OF INDIA

JUDGEMENT

(1.) THIS writ appeal filed under Section 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 assails the order passed by the learned Single Judge on 07.02.2013 in Writ Petition No.4572/2012, whereby the prayer for enabling the petitioner to conduct examination -in -chief of the management witnesses in disciplinary proceedings has been declined.

(2.) LEARNED counsel for the rival parties are heard on the question of admission and final disposal.

(3.) THE petitioner/appellant thereafter preferred Conc.(Civil) 499/2009 alleging non -compliance of the order dated 18.04.2001 passed in WP No.934/1997 by contending that despite having been reinstated in service, the petitioner/appellant has not been paid back wages. Conc. (Civil) 499/2009 was dismissed on 25.11.2010. Aggrieved by the order passed in the abovesaid contempt petition, the petitioner/appellant preferred SLP (Civil) No.4963/2011 before the Apex Court, which was finally disposed of by order dated 21.11.2011. The Apex Court without interfering in the order of dismissal of the contempt petition merely directed the disciplinary authority to pass appropriate orders in regard to entitlement of petitioner to consequential benefits for the period from 30th. April, 1997 till date of reinstatement after conclusion of the disciplinary proceedings.