STATE BANK OF INDIA Vs. P. D. AGARWAL

JUDGEMENT

(1.) With consent heard finally.

(2.) The present appeal under Sec. 2 (1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 is preferred against order dtd. 15/5/2024 (Annexure A-1) passed in W.P.No.11296/2020, whereby petition preferred by the petitioner is allowed and appellant/Bank is directed to recalculate the pension as per last pay drawn to the post of MMG Scale-II and the arrears be paid to him along with interest @ 6%.

(3.) Precisely stated facts of the case as surfaced before the writ Court is that a charge-sheet was issued to the petitioner (respondent herein) in the year 1995 for allegedly committing certain acts of misconduct while posted as Assistant Manager at Rewa Branch. After conclusion of disciplinary proceedings, the appointing authority imposed penalty of dismissal from service. Against the said order of major penalty, an appeal was preferred and after due consideration, the appellate authority dismissed the said appeal.