STATE BANK OF PATIALA Vs. SHAMMI KUMAR

JUDGEMENT

(1.) The present letters patent appeal arises out of judgment dated 22.08.2007, rendered by a learned Single Judge of this court in CWP No. 517 of 1999, allowing the writ petition filed by respondent No.1 against the appellants and proforma respondent No.2 for grant of the following substantive reliefs:-

(2.) The operative part of the impugned judgment dated 22.08.2007, is as follows:-

(3.) Briefly stated facts of the case are as follows. At the relevant time respondent No.1 was working as Cashier/Clerk in the appellant No.1-bank and was posted in its branch at Jabli, when vide letter dated 25.04.1997, Annexure PA, he was placed under suspension with immediate effect on the allegation that he had "defrauded depositors of the Branch for your personal benefit which constitutes a gross misconduct". Thereafter charge-sheet dated 07.03.1998, Annexure PB, text whereof is as under, was served upon him:-