SAMEER AGGARWAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) This letters patent appeal is directed against the order of the learned Single Judge in CWP No. 1826 of 1998 dated 20.4.1998. By that order, the learned Single Judge rejected the prayer of the appellant herein, for being reinstated in the service of the second respondent M/s. PNB Asset Management Co. Ltd.

(2.) The facts giving rise to the present appeal are as follows:

(3.) On 6.1.1996, the appellant was appointed by the second respondent as Management Trainee on probation for a period of one year. The appellant joined the service of the second respondent in the aforesaid capacity on 1.5.1996 and completed his period of probation on 1.5.1997. On 4.7.1997, the appellant was offered a job by M/s. J.M. Capital Management Ltd. and was asked to join by 10.11.1997. M/s. J.M. Capital Management Ltd. also required the appellant to prod use discharge certificate from the second respondent.