BANK OF INDIA Vs. NARMADA PRASAD CHOUDHARY

JUDGEMENT

(1.) By this common order, both these writ appeals are being disposed of as one has been filed by the appellant/Bank of India (hereinafter referred to as 'the Bank') and the another by the employee (writ petitioner) against the same impugned order allowing in part by the learned Single Judge. No.445/2024 has been filed by the Bank being aggrieved by the order dtd. 23/11/2023 passed by the learned Single Judge in Writ Petition No.3428/2021 whereby the writ petition filed by the writ petitioner Narmada Prasad Choudhary was partly allowed with the following directions:

(2.) Writ Appeal No.720/2024 has been filed by writ petitioner Narmada Prasad Choudhary as well being aggrieved by that portion of the order dtd. 23/11/2023 passed by the learned Single Judge in the same petition i.e. Writ Petition No.3428/2021 declining the reliefs relief as prayed in Para 7(ii) to (v) in the writ petition and seeks ks indulgence of this Court to grant the same.

(3.) The petitioner contends that the t learned Single Judge allowed the writ petition in part.