- (1.) In an earlier appeal filed by the present appellant a Division Bench of our Court had remanded the matter to the learned Single Judge after framing the issues to be decided by the Trial Court. The points so framed were: 1) Whether after acquittal in a criminal case the writ petitioner is entitled to pray for quashing of the departmental proceedings; and 2) Whether the bank authorities are debarred from proceeding with the said proceeding.
(2.) After remand the matter went back to the learned Single Judge and His Lordship by an elaborate judgement and order, dated July 27, 2011 had dismissed the writ petition answering both the questions formulated by the Division Bench in the negative.
(3.) This judgement and order of the learned Single Judge has been impugned in the present appeal.;