JAGDISH CHAND Vs. HIMACHAL GRAMIN BANK AND ORS.

JUDGEMENT

(1.) THE Petitioner challenges the dismissal of his appeal against the order dismissing him from employment. The factual matrix need not be discussed in detail as this writ petition is being disposed of on a point of law that the Appellate Authority which is the Board of Directors has simply disposed of the appeal filed by the Petitioner herein by a single terse one line order that it agrees with the findings of the Disciplinary Authority. The order reads:

(2.) TO say the least, all that this order recites is that there was deep contemplation on the grounds urged by the Petitioner herein and it is only after such contemplation that the appeal has been dismissed.

(3.) PARTIES to appear before the Appellate Authority on 30th April, 2010.