- (1.) The petitioners have preferred these special leave petitions against the common impugned order dated 20.11.2015 passed by the High Court of Punjab and Haryana in CWP No.5076 of 2012 and 5605 of 2013, holding that the respondents-employees are entitled to wages from the date of dismissal till the date of their reinstatement and directing the petitioners-Bank to pay the arrears of back wages to them.
(2.) Leave granted.
(3.) The respondents viz., K.C. Sareen and V.K. Bhatia were appointed as clerks with the appellant-bank in the year 1982. Pursuant to an FIR lodged under sections 420/120B of the Indian Penal Code (for short, the 'IPC') read with sections 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988, the said respondents were convicted by the Court of Special Judge. On the basis of such conviction, the appellant-bank dismissed their services. Thereafter, the respondents preferred appeal against their conviction. The said appeal was dismissed by the High Court. Being aggrieved, the respondents preferred separate appeals before this Court which were allowed and they were acquitted of the charges levelled against them.;