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NON-REPORTABLE IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE/ORIGINAL JURISDICTION CIVIL APPEAL  NO(S).  3066 OF 2018

[@ SPECIAL LEAVE PETITION (C) NO. 8392 OF 2017] DINESH KUMAR GUPTA                            Appellant(s)

                               VERSUS GENERAL MANAGER 1, STATE BANK OF INDIA & ORS. Respondent(s)

WITH CONMT.PET.(C) NO. 1667 OF 2017

IN  SLP(C) NO. 8392 OF 2017

J U D G M E N T

KURIAN, J. SLP (C) No. 8392 of 2017 1. Leave granted.

2. The appellant approached this Court, aggrieved by the  rejection  of  his  prayer  for  consideration  of voluntary retirement under the rules.  The High Court took note of the fact that the respondent – Bank was justified in not considering the applicant/appellant for  voluntary  retirement  in  contemplation  of  the disciplinary proceedings.

3. Mr.  Rakesh  Khanna,  learned  senior  counsel appearing  for  the  Bank,  submits  that  during  the

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pendency  of  this  appeal,  disciplinary  proceedings have been concluded and a penalty of 'lowering of one grade' has been imposed on the appellant.  It is also submitted  that  since  the  disciplinary  proceedings have been concluded, it is open to the appellant to apply for voluntary retirement afresh, if so advised, in which case, his application can be processed by the Bank.

4. The learned counsel appearing for the appellant submits  that  there  are  some  arrears  of  salary, allowances  etc.   We  direct  the  Bank  to  clear  the arrears of salary and allowances, if any, within a period of one month from today.  Needless to say, the appellant  shall  complete  the  codal  formalities  in that regard.

5. We  make  it  clear  that  in  case  the  appellant chooses to pursue his remedy under the Rules against the punishment imposed on him, this Judgment shall not stand in the way of the appellant to pursue such remedy.

6. In view of the above, the appeal is disposed of.

7. Pending Interlocutory Applications, if any, stand disposed of.

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CONMT.PET.(C) NO. 1667 OF 2017 In view of the Judgment passed above, no orders

are required to be passed in this contempt petition. The contempt petition is, accordingly, closed.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; March 20, 2018.

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ITEM NO.2               COURT NO.5               SECTION III-A                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (C) No. 8392 of 2017 DINESH KUMAR GUPTA                                 Appellant(s)                                 VERSUS GENERAL MANAGER 1, STATE BANK OF INDIA & ORS.      Respondent(s) (FOR  EXEMPTION  FROM  FILING  O.T.   ON  IA  1/2017  and  IA No.120157/2017-PERMISSION  TO  FILE  ADDITIONAL  DOCUMENTS  and  IA No.14414/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS) WITH CONMT.PET.(C) No. 1667/2017 in SLP(C) No. 8392/2017 (XI) (FOR ADMISSION)   Date : 20-03-2018 These matters were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. Surjadipta Seth, Adv.                      Mr. Ajit Sharma, AOR                     For Respondent(s) Mr. Rakesh Kumar Khanna, Sr. Adv.                      Mr. Anil Kumar Sangal, AOR

Mr. Siddharth Sangal, Adv.                       

   UPON hearing the counsel the Court made the following                              O R D E R

Leave granted in SLP (C) No. 8392 of 2017. The appeal is disposed of and the contempt petition is closed

in terms of the signed non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)