MANGILAL DULARAM CHAYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application has been filed seeking condonation of delay of 59 days caused in filing the main matter.

(2.) Having heard learned advocates on both sides and in view of the facts and circumstances of the case, this Court is of the view that sufficient cause has been shown by the applicant to condone delay caused in filing the main matter. Hence, the application is allowed and the delay caused in filing the main matter is hereby condoned. The application stands disposed of accordingly. Rule is made absolute.

(3.) Heard learned advocate for the appellant and perused the material on record. The appellant has alleged discrimination at the hands of the respondent-Bank on the ground of being member of a particular Caste. The so-called discrimination is said to have been made in the form of transfer to different Branch before completing a particular years of service at one Branch. However, the appellant has produced nothing on record from which it could be inferred that the appellant was meted out differential treatment because of his Caste.