TRIPURA GRAMIN BANK Vs. ABHISHEK MAJUMDER

JUDGEMENT

(1.) Heard Mr. A Roy Barman, learned counsel appearing for the appellants- Tripura Gramin Bank, a Government Undertaking, and its officer as well as Mr. S. Lodh, learned counsel appearing for the respondents.

(2.) Both these appeals, being WA 28 of 2021 [Tripura Gramin Bank and Anr. v. Sri Abhishek Majumder] and WA 30 of 2021 [Tripura Gramin Bank and Anr. v. Sri Pritam Saha] are combined for disposal by a common judgment inasmuch as in these appeals, a common judgment dated 07.10.2020 delivered in WP(C)27 of 2020 [Sri Abhishek Majumder v. Tripura Gramin Bank and Ors.] and WP(C) 28 of 2020 [Sri Pritam Saha v. Tripura Gramin Bank and Ors.] is under challenge.

(3.) The brief facts, relevant for appreciating the challenge in these appeals, may be introduced at the outset.