SHAMBHU NATH GOYAL Vs. BANK OF BARODA

JUDGEMENT

(1.) We heard counsel on both sides and we must confess that there was an appreciable amount of cooperation on both sides to dispose of this matter which covered only an interim order made by the High court.

(2.) Having heard counsel we direct that Order herein shall be substituted for interim order made by the High court against which the present appeal is preferred.

(3.) Respondent Bank of Baroda agrees to pay to the appellant Shri Shambhu Nath Goyal his full salary effective from the date of the award, i. e. 18/07/1979 at the rate at which he drew his past salary on the 'date of termination of his service within two weeks and the Bank further agrees to pay from month to month the same salary to the employee till disposal of the writ petition without asking for any security in this behalf.