DEV ASHISH BHATTACHARYA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) RULE. To be heard today.

(2.) MR. R. L. Sood, waives service of the Rule.

(3.) PURSUANT to his selection through the Banking Services Recruitment Board (Delhi Group), the petitioner was appointed as clerk-cumcashier in the respondent-bank under a letter dated 11th November, 1983 (Annexure P-l) and was posted at the Mandi Branch of the respondent-bank where he joined duty on 21st November, 1983. On 17th April, 1984, the services of the petitioner were terminated on the grounds set out in the termination order of even date (Annexure P-2 ). The petitioner challenged the termination order by instituting Civil Writ Petition No. 170 of 1984. The petition came on for preliminary hearing before this Court on 8th May, 1984 when the learned Counsel appearing on behalf of respondent-bank made a statement that the termination order would be withdrawn and that the petitioner would be reinstated in service forthwith with liberty reserved to the respondent-bank to proceed against him in accordance with law in regard to the subject matter of the withdrawn order. In view of the statement made, accordingly, the petition was dismissed as withdrawn on the same day.