JAGADISH DAS Vs. BANK OF INDIA

JUDGEMENT

(1.) This appeal was listed yesterday, on being mentioned by the learned advocate-on-record for the appellant, under the heading 'To Be Mentioned' with an endorsement 'Non-Prosecution'. None appeared for the appellant. We passed over the matter. It has been listed today once again with the same endorsement.

(2.) Mr. Ahmed, learned advocate for the appellant submits that there is a possibility of settlement and the appeal may be delisted.

(3.) Having enquired into the facts giving rise to the writ petition before the learned Judge, we have been informed that the appellant was a bank employee whose service was terminated because of proved misconduct. He was involved in financial irregularities. It is incomprehensible that a bank employee whose service stood terminated because of financial irregularities could be taken back in service. We disbelieve the statement that there is a possibility of settlement.