AJAY RASTOGI,J. - (1.) Leave granted.
(2.) Dissatisfied with the judgment and order dated 13th September, 2018 passed by the Division Bench of the High Court of Allahabad, the instant appeals have been preferred at the instance of the appellant Bank.
(3.) Brief facts of the case which are relevant for the purpose are that the appellant is a statutory body incorporated and constituted under the State Bank of India Act, 1955. The respondent joined service as a Cashier/Clerk in Mumfordganj Branch Allahabad on 07th December, 1981. While on duty, a misconduct was committed by him for which he was placed under suspension in the first place by order dated 14th August, 1995 and later the charge-sheet dated 11th April, 1996 was served upon him detailing seven charges of misappropriation of funds which he had committed in discharge of his duties as an employee of the Bank.;