RAVI SHANKAR SINHA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) All the above writ petitions have been heard together and are being disposed off by this common order.

(2.) Heard the learned counsel for the petitioners and the Respondent/Bank in all the writ petitions.

(3.) The petitioners have challenged the orders dated 09.06.2016 passed by the Regional Manager-cum-Disciplinary Authority, Regional Business Office, State Bank of India, Gaya as well as the orders dated 14.11.2016/15.11.2016 respectively, passed by the Deputy General Manager-cum- Appellate Authority, Zonal Office, State Bank of India, Bhagalpur, whereby the petitioners, who had served as Assistants in Bodh Gaya Branch of the State Bank of India, have been removed from service with superannuation benefits as would be due otherwise (under the rules or regulations prevailing at the relevant time) and without disqualification from future employment in terms of paragraph 5(j) of the Memorandum of Settlement dated 10th of April, 2002 for ward staff in bank and the period of suspension to be treated as such i.e. not on duty; which orders of punishment have been upheld and affirmed by the appellate authority respectively.