RAMCHANDRA SINGH JHALA,J. - (1.) These appeals have been filed by the appellants against the order dated 17.9.2016 passed in SBCWP No.10949/2010 whereby the writ petition filed by respondent-petitioner Chad Singh was allowed and the inquiry report dated 7.2.2009/21.2.2009 and charge sheet dated 19.1.1991 were quashed with a direction to the respondents to grant all consequential benefits to the respondent-petitioner Chad Singh while treating him to be in continued service.
(2.) Brief facts of the case are that the respondent-petitioner Chad Singh was appointed on the post of Vyvasthapak (Manager) on 12.2.1974 by the appellant-Bank. While he was serving as Manager in the appellant-department, he was served with a charge-sheet dated 19.1.1991 (Annexure 1) by the appellant-Bank under Rule 17(4) of the Selection, Appointment and Service Conditions of Managers Rules, 1977. An enquiry vide order Annex.4 (SBCW No.2361/1994) was conducted against the respondent-petitioner and on being found guilty of misconduct, the respondent-petitioner was dismissed from service by the appellant-Bank on 30.1.1993 vide Annex.6.
(3.) Being aggrieved with the dismissal from service, the respondent-petitioner moved an appeal to the appellant-Bank, which was dismissed vide order dated 3.1.1994 (Annex.8). The said order was challenged by the respondent-petitioner by way of filing S.B. Civil Writ Petition No.2361/1994 before this Court. The said writ petition was allowed by learned Single Judge vide order dated 28.8.2008 with a direction to the respondents to hold a fresh enquiry against the respondent-petitioner. Pursuant to the said order, a fresh charge sheet was served by the appellant-Bank upon the petitioner vide communication (Annex.4) dated 19.1.2009 and the petitioner was directed to participate in the enquiry.;