Abhay Manohar Sapre, J. - (1.) Leave granted in both the S.L.Ps. In Civil Appeal No...........of 2018 @ S.L.P.(c) No. 4565/2018 1. This appeal is directed against the final judgment and order dated 30.11.2017 passed by the High Court of Judicature at Patna in L.P.A. No.96 of 2015 whereby the Division Bench of the High Court dismissed the appeal filed by the appellant-Bank and while modifying the order of the Single Judge dated 26.09.2014 in C.W.J.C. No.25672 of 2013 remanded the case to the Disciplinary Authority for fresh consideration.
(2.) Few facts need mention hereinbelow for the disposal of the appeal, which involves a short point.
(3.) The respondent-Narendra Kumar Sinha was in the employment of the appellant-Bank. The appellantBank, by order dated 16.04.2011, dismissed the respondent-employee on 3 charges on the basis of the misconduct committed by him in performance of official duties after holding departmental enquiry as per the Service Rules. In the departmental enquiry, all the 3 charges stood proved against the respondent.;