- (1.) Leave granted.
(2.) This appeal, by special leave, has been preferred by the Central Bank of India, a public sector undertaking, against the judg ment and order dated 6th April, 2005, passed by the High Court of Judicature at Bombay, Nagpur Bench, in Writ Petition No.2558 of 2003. By the impugned judg ment, the writ petition filed by the first re spondent, hereinafter referred to as 'the employee', challenging the order of termi nation of her services has been allowed with a direction to reinstate her with continuity in service but without back-wages.
(3.) The employee was appointed to the post of Clerk in the appellant-Bank with effect from 18th March, 1981, against a post reserved for "Scheduled Tribes", as she had claimed to be belonging to "Thakur Sched uled Tribe", on the basis of a caste certifi cate issued on 4th December, 1979. In March, 1991, she was promoted as Junior Officer. It appears that pursuant to the in structions issued, by the Government of In dia, Ministry of Finance, Department of Eco nomic Affairs on, 23rd March, 1990, direct ing all the public sector banks/financial institutions to get the caste certificates of the existing employees, belonging to vari ous scheduled tribes, verified, the caste cer tificate filed by the employee was referred to the Committee for Scrutiny and Verification of Tribe Claims, Nagpur (for short the Scrutiny Committee), respondent No.2 herein.;