Dipankar Datta, J. - (1.) The appellant was an officer of the State Bank of India, who would have retired from the service of the bank on attaining the age of 60 (sixty) years on January 31, 2006. Unfortunately, he had been proceeded against departmentally by issuance of a charge-sheet dated December 28, 1999 and ultimately removed from service by an order dated January 24, 2003. The order of removal from service was carried in appeal by the appellant but the appellate authority by an order dated April 19, 2005 confirmed the order under challenge and dismissed the appeal.
(2.) There was no immediate challenge to the appellate order dated April 19, 2005 by the appellant; however, he invoked the writ jurisdiction of this Court by filing a writ petition, W.P. 18145(W) of 2006, as late as in September, 2006 wherein the disciplinary proceedings including the inquiry report and the order of removal as well as the appellate order were subjected to challenge.
(3.) The writ petition was considered by a learned judge of this Court. By the judgment and order dated January 13, 2016, His Lordship set aside the order of removal as well as the appellate order confirming it; however, liberty was reserved for the bank to issue a second show-cause notice and to arrive at a conclusion upon giving an opportunity to the appellant to make his submissions.;