CANARA BANK Vs. A. ARUN PRABHU

JUDGEMENT

(1.) Heard Mr. N. Dilip Kumar, learned Counsel for the Appellant-Bank and Mr. K. Jeyamohan, learned Counsel for the Respondent.

(2.) The Respondent filed the Writ Petition against the Order passed by the Appellant-Bank rejecting his application for Compassionate Appointment.

(3.) The learned Single Judge, under the impugned Judgment and Order, allowed the Writ Petition, thereby directing the Appellant-Bank to appoint the Respondent on compassionate ground in any suitable post within a period of twelve weeks from the date of the order i.e. 26/7/2023.