ABHAY MANOHAR SAPRE,J.- - (1.) These appeals are filed against the final judgment and order dated 11.10.2007 and 23.01.2008 passed by the High Court of Rajasthan at Jaipur in D.B. Civil Special Appeal (Writ) No. 1467 of 1997 in S.B. Civil Writ Petition No. 1418 of 1990 and Civil Application No. 194 of 2007 in D.B. Civil Special Appeal (Writ) No. 1467 of 1997 in S.B. Civil Writ Petition No. 1418 of 1990 respectively whereby the High Court allowed the Special Appeal and dismissed the Civil Misc. Application stating that there is no good reason to change the earlier order.
(2.) In order to appreciate the controversy involved in these appeals, few facts need mention hereinbelow.
(3.) The appellant is a Co-operative Bank having their area of operation in District Sikar in the State of Rajasthan. The respondent-Bhagirath Singh (since dead and now represented by his legal representatives) was appointed by the appellantBank on 17.09.1975 on the post of Clerk. The appellant, however, terminated the services of the respondent by order dated 28.03.1979.;