SAURASHTRA GRAMIN BANK Vs. MINAXIBEN BABULAL SOLANKI

JUDGEMENT

(1.) Draft amendment is allowed.

(2.) The present appeal is directed against the order dated 12.08.2015 passed by the learned Single Judge of this Court in Special Civil Application No.8385 of 2015, whereby the learned Single Judge has recorded reasons, has allowed the petition and has directed for reinstatement of the original petitionerrespondent herein to the original post with consequential benefits.

(3.) We have heard Mr.Nagesh C. Sood, learned counsel for the appellant and Mr.P.T. Jasani, learned counsel has appeared by caveat.