INDIAN BANK Vs. AJAY DESWAL

JUDGEMENT

(1.) This judgment shall dispose of the aforesaid two appeals.

(2.) These LPAs have been filed against the judgment and order dated 26.05.2016 passed by the learned Single Judge whereby CWP No.24081 of 2015 and filed by the respondent have been allowed.

(3.) The respondent is an Ex-serviceman. He was appointed as an Airman in July 1988. He was discharged on fulfilling the terms and conditions of enrolment as per Air Force Regulations on 30.06.2014. At the time of his discharge he was serving as Sergeant.