B M SHARMA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) State Bank of India has filed the present application for vacation of ex parte stay order, passed by this Court on 4.6.1990 on the ground that the appellant has already been removed from service vide order dated 27.6.1990 and is, therefore, not entitled to retain rented official accommodation.

(2.) Learned counsel for the appellant states that the appeal filed by the appellant is still pending consideration with the Deputy Managing Director (Personel & Services), Bombay and till the appeal is decided, the appellant should not be removed from official rented accommodation.

(3.) After hearing counsel for the parties, I am of the view that the appellant should not be compelled to vacate the official rented accommodation till the decision of the appeal subject to his paying the rent with which the respondent-Bank is paying to the landlord. Respondent Bank (Deputy Managing Director, Personnel & Services) is further directed to decide the appeal expeditiously preferable within 6 months.