VIDIT KUMAR Vs. MANAGING DIRECTOR-CANARA BANK

JUDGEMENT

(1.) Supplementary affidavit filed today by learned counsel for the petitioner is taken on record.

(2.) Heard Mr. Ajay Madhavan, learned counsel for the petitioner, Mr. Vinay Shankar, learned counsel for respondent-bank and perused the records.

(3.) The present writ petition has been filed challenging the order dated 21-01- 2026, by which the petitioner's claim for appointment on compassionate grounds, has been rejected.