AMARESHWAR SAHAY, J. - (1.) THE Original writ petitioner Suresh Singh, died during the pendency of the writ application and as such by order dated 4.1.2001 his heirs i.e. his wife and sons were allowed to be substituted in his place.
(2.) THE prayer of the husband of the petitioner No. 1 in this writ application is for direction to the respondents to pay all retrial benefits and other dues including Provident Fund. Gratuity, Leave Salaries, Group Insurance etc. and also to fix his pay in the revised scale from September 1972. The original writ petitioner was posted as Branch Manager of Hazaribagh. Central Co -operative Bank Ltd. and he was transferred to Bokaro Steel City in the month of January, 1972. For certain charges, he was suspended on 18.9.1972 and ultimately he was dismissed from services on 10.10.1975 which was challenged before this Court in CWJC No. 2548 of 1975 and this Court set - aside the order of dismissal from service with a direction to complete the departmental enquiry in accordance with law after following the principles of natural justice.
(3.) IT is stated by the petitioner that inspite of the above order of this Court, the writ petitioner was not re -instated and he was kept under suspension and thereafter again by order dated 24.6.1977 he was dismissed from service. This order of dismissal for the second time was also challenged before this Court. High Court in CWJC 335 of 1977(R) and a Division Bench of this Court by order dated 24.6.1977 as contained in Annexure -1 to the present writ application, allowed the said writ application and quashed the dismissal order with an observation that if the Managing Committee of the Bank decides to proceed against the petitioner it may pass a final order after giving opportunity to the petitioner to file his show cause and after holding domestic enqiry into the charges.;