STATE BANK OF INDIA Vs. SANTOSH KUMAR SHARMA

JUDGEMENT

(1.) Leave granted.

(2.) The respondent is an agricultural assistant with the appellant Bank. He filed a writ petition before the High Court of Punjab and Haryana in which he claimed a special allowance payable to the technical staff in the clerical cadre. The claim was based upon para 4.17 of a circular dated 22.5.1999. The writ petition was allowed relying upon an earlier decision of the High Court in Ashok Kumar Verma. The Bank has preferred an appeal from the decision in Ashok Kumar Verma case. The special leave petition is pending (SLP No. 815695 of 2004).

(3.) None appears on behalf of the respondent despite the fact that the matter has been fixed for final disposal today and has been called on twice.