UDESINH NATVARSINH VAGHELA Vs. REGIONAL MANAGER

JUDGEMENT

(1.) THIS Appeal preferred under Clause 15 of the Letters Patent arises from the order dated 9th August, 2005 made by the learned Single Judge in above Misc. Civil Application No. 22/1998.

(2.) BY order dated 14th March, 1980 made by the Regional Manager, State Bank of India, Ahmedabad, the appellant then serving as a Messenger in the Odhav Branch of the Bank was ordered to be dismissed from service.

(3.) FEELING aggrieved, the appellant preferred above Special Civil Application No. 3807/1985. The said writ petition was admitted to final hearing. It came up for hearing before the learned Single Judge (Coram: B. C. Patel, J. as he then was) on 20th December, 1996. As the learned advocate was not present on call, the Court made order as under : "advocate for petitioner absent. Hence dismissed for default. Rule discharged. '