CANARA BANK, GOVT. OF INDIA Vs. PRAVIR SHARAN

JUDGEMENT

(1.) This appeal under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 24/11/2017 passed by learned Single Judge of this Court in W.P.(S) No. 999 of 2011, whereby and whereunder, the order of punishment as contained in Annexure-4 dtd. 29/9/2007 passed by the original authority; order of appellate authority as contained in Annexure-6 dtd. 9/4/2010 and; the order of reviewing authority as contained in Annexure-10 dtd. 31/1/2011, have been quashed and set aside by remitting the matter before the disciplinary authority for taking a decision afresh on the quantum of punishment.

(2.) The brief facts as per the pleading which require to be enumerated herein read as under:

(3.) Mr. Pratyush Kumar, learned counsel for the appellant-Bank has submitted that the order passed by the learned Single Judge suffers from patent illegality which according to him has been passed without taking into consideration the limited scope of the High Court in exercising the power of Article 226 of the Constitution of India to show interference in the decision taken by the administrative authority in the departmental proceeding.