As per the case facts an employee of a bank was dismissed from service following disciplinary proceedings which involved allegations of impropriety during his tenure as a branch manager The ... employee challenged his dismissal and the High Court set aside the dismissal overturning a single judge's decision that had upheld the bank's action The appeal to the Supreme Court was filed by the bank against the High Court's judgment The question arose whether the High Court was justified in setting aside the dismissal of the employee especially considering the evidence or lack thereof presented in the departmental inquiry and the severity of the penalty Finally the Supreme Court found the High Court's judgment to be sound It directed the bank to reinstate the employee's services and calculate all his benefits including arrears of salary pay increases increments consequential benefits and terminal benefits and to fix his pension if applicable with all payments to be made within a specified period