S.ABDUL NAZEER,J. - (1.) Leave granted.
(2.) Canara Bank and its functionaries have filed these appeals challenging the judgment of the Division Bench of the High Court of Judicature at Patna in LPA Nos. 1430 of 2013 and 849 of 2013, dated 14.07.2017, whereby the order of punishment passed against the respondent by the Appellate Authority, namely, the General Manager of the Bank, was quashed and the matter was remitted to the Disciplinary Authority, namely, the Deputy General Manager to proceed with the inquiry from the stage of receipt of the inquiry report and to conclude the proceedings in accordance with law.
(3.) The brief facts necessary for the disposal of these appeals are that the respondent was appointed on the post of Clerk with the AppellantBank in the year 1978 and was subsequently granted promotion under the relevant rules of the bank. On 08.08.2008 the respondent was posted and working as Scale I officer of the bank at its Swarajpuri, Gaya Branch. He was put under suspension with effect from 20.09.2008 in view of the order passed by the Deputy General Manager of the Bank in contemplation of a departmental proceedings. The respondent was served with a chargesheet dated 14.02.2009 containing articles of charges and statement of imputations to articles of charges. The respondent submitted his explanation on 10.03.2009 denying the allegation of misconduct and praying therein that the proceeding initiated against him may be dropped and order of suspension passed against him may be recalled.;