VIJAY BANK Vs. T D JAYAMMA

JUDGEMENT

(1.) THE Vijaya Bank, Bangalore, being aggrieved by the order of the learned single judge dated March 3, 2000, in Writ Petition No. 1963 of 2000 has preferred this appeal. The facts, as set out by the bank in the grounds of appeal, read as follows:

(2.) IN effect, what is under challenge before this Court is the non-approval by the central Government of the appointment of the first respondent on compassionate grounds. The learned single judge allowed the Writ petition and directed the bank to give an appointment to the first respondent, the wife of the deceased on compassionate grounds on the recommendation made by the bank.

(3.) BEFORE we deal with the vexed question as to whether the bank can file this appeal, it is necessary to extract the reasons of the bank for making a reference to the Central Government: reasons for Reference to Government/ deviation Involved from the Scheme