UNION BANK OF INDIA Vs. M T LATHEESH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is filed by the Union Bank of India against the final judgment dated 25.2.2005 of the Division Bench of the High Court of Kerala at Ernakulam in Writ Appeal No. 883 of 2003 where the High Court has upheld the judgment of the learned single Judge which ordered the appellant-Bank to grant employment to the respondent in terms of the directions of the learned single Judge on compassionate grounds.

(3.) It is settled law that the compassionate employment has to be granted in very rare necessitous circumstances.