STATE BANK OF INDIA Vs. KAPILESHWAR SAHAY

JUDGEMENT

(1.) HEARD Sri Tarakant Jha, learned senior counsel for the appellants and Sri Chittaranjan Sinha, learned senior counsel for the sole respondent.

(2.) THIS Letters Patent Appeal is directed against the order passed by a learned Single Judge of this Court, dated 5 May 2004, passed in C.W.J.C. No. 1233 of 2004 whereby and where under the order passed by the appellate authority was set aside and the authorities were directed to proceed in the matter in accordance with law.

(3.) LEARNED Single Judge of this Court on appreciation of facts and arguments of the parties, held that the second show -cause notice was never issued to the writ -petitioner and on that ground, the order of punishment suffered from many illegalities and was wholly without jurisdiction. The matter, however, was remitted back to the authorities to proceed in accordance with law.