DEVENDRA KUMAR SINHA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Shri Chittaranjan Sinha, learned Senior Counsel for the appellant and Shri Rakesh Kumar Singh for the State Bank of India.

(2.) This matter had been heard twice on previous occasions. While considering the question raised with regard to the payment of back-wages for the period of detention being claimed after being reinstated and after being acquitted in a criminal case, the following order was passed by us on 4th January, 2019:-

(3.) An additional issue had been raised by the learned counsel for the appellant about a similar benefit having been extended after acquittal culminating in payment of compensation to one Brij Bhushan Singh.