M R MULEY Vs. STATE BANK OF INDORE

JUDGEMENT

(1.) THE appellant filed writ petition on the averments that he was appointed as Clerk-cum-Godown Keeper on 1-7-1969. He was promoted as JMGS 1 with effect from 1-9-1978 and confirmed in the aforesaid grade with effect from 1-9-1979. A charge-sheet was issued to the appellant vide letter dated 2-6-1987 levelling the charge that he had engaged Shri Radheshyam Prajapati on daily wager basis at the rate of Rs. 15/- per day from 16-9-1985 up to July, 1986 of total 74 days and 201 days and Shri Dasrath Singh Ojha for total 32 days and 122 days and Shri S.K. Gupta for a period of 39 days in contravention to the circular issued by the Head Office and without any power and authority.

(2.) THE appellant submitted his reply and while admitting the factum of engaging the persons on daily wager basis explained the facts and circumstances why it was necessary.

(3.) WE have heard Shri Ramj i Sharma, learned Counsel for appellant and Shri M.P. Agarwal, learned Counsel for respondents. Having heard learned Counsel for the parties, we are of the view that this appeal deserves to be dismissed.