BINAY KR MEHTA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) THE petitioner's dismissal is on the ground that he had embezzled a sum of Rs. 1,26,000/- and odd.

(3.) IT is submitted before me that a sympathetic view in the matter may be taken because the petitioner not only confessed his guilt but also deposited the embezzled amount along with interest.