ALLAHABAD BANK Vs. SURENDRA KUMAR MISHRA

JUDGEMENT

(1.) BEING aggrieved by the order dated December 5, 2001 passed by the learned single Judge in Writ Petition No. 4060 of 2001 (since reported in 2002 (2) MPLJ 395, appellants have preferred this appeal under Clause 10 of the Letters Patent.

(2.) FACTS shorn of details and necessary for the disposal of this appeal are as follows: Allahabad Bank and Ors. vs. Surendra Kumar Mishra (21. 10. 2002 -MPHC) Page 2 of 6 (21. 10. 2002 -MPHC) Page 2 of 6

(3.) IT is also averred by the respondent that while not considering his case, appellant considered the case of Shri Anik Kumar Pandey, Shri H. Tripathi and Shri S. K. Upadhyaya even though they had exercised their option after the respondent, being below him in the option list.