VIJAYA BANK Vs. M.RAVINDRA SHETTY

JUDGEMENT

(1.) This intra court appeal by the employer-bank seeks to call in question the learned Single Judge's order dtd. 15/10/2003 whereby the respondent-employee's Writ Petition No.29566/1997 having been favoured, the dismissal order dtd. 3/4/1997 as affirmed by the Appellate Order dtd. 5/8/1997 have been set at naught, with a direction for his reinstatement into service.

(2.) After service of notice, the respondent employee has entered appearance through his counsel who is not present before the court to assist in the proceedings.

(3.) BRIEF FACT MATRIX: