J.C. GROVER Vs. CHHATTISGARH RAJYA GRAMIN BANK

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar Kesharwani, learned counsel for the appellant.

(2.) This appeal is directed against an order dtd. 22/2/2022 passed by the learned Single Judge in Writ Petition (S) No. 1181/2016. The operative portion of the order of the learned Single Judge reads as follows :

(3.) The service of the petitioner, as officer of the Chhattisgarh Rajya Gramin Bank, was terminated by an order dtd. 16/4/2005. The said order was set aside by an order of this Court dtd. 28/11/2011 passed in Writ Petition (S) No. 587/2008. However, in lieu of back-wages, compensation of Rs.70,000.00 was granted, as against which, the petitioner preferred an appeal, registered as Writ Appeal No. 560/2011. Against the order of the learned Single Judge dtd. 28/11/2011, the Bank also preferred an appeal, registered as Writ Appeal No. 25/2012. Both the appeals were dismissed by an order dtd. 4/12/2014. Paragraph 8 of the aforesaid order dtd. 4/12/2014, reads as follows :