NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. 9137 OF 2017 [@ SPECIAL LEAVE PETITION (C) NO. 14655 OF 2016]

HRIDAY SHANKAR TIWARI PETITIONER(S)                                 VERSUS

DISTRICT COOPERATIVE BANK LTD. & ORS. RESPONDENT(S)

J U D G M E N T KURIAN, J.

1. Despite service of notice, none has appeared for the respondents. 2. Leave granted. 3. The appellant is before this Court, aggrieved by the short judgment of the High Court dated 4.7.2017, which reads as under:-

“1. Called in revised.  None appeared to press  this  writ  petition.   In  the circumstances, we ourselves have perused the record. 2. By  means  of  present  writ  petition, petitioner has sought following reliefs:

“(a). Issue a writ, order or direction in the nature of certiorari quashing the termination order dated 2.8.2000 passed  by  the  respondent  No.2

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(Annexure '9' to the  writ petition); (b) issue a writ, order of direction in the nature of mandamus commanding the  respondents  to  reinstate  the petitioner  in  his  service  with  full salary and arrears.”

3. Having gone through the entire writ petition,  we  do  not  find  any  ground entitling petitioner for grant of any of above  reliefs.   No  interference, therefore, is called. 4. Dismissed. 5. Interim  order,  if  any,  stands vacated.”

4. We  have  heard  the  learned  counsel  for  the appellant  and  also  gone  through  the  records  as produced by the appellant.  Admittedly, there is no other alternative remedy available to the appellant for challenging the termination. 5. In  that  view  of  the  matter,  we  are  of  the considered view that the High Court should have given an  opportunity  of  hearing  to  the  appellant  and considered the matter on the submissions made by the appellant.   We,  hence,  set  aside  the  impugned judgment  and,  accordingly,  the  writ  petition  is restored.  We request the High Court to dispose of the  writ  petition,  after  hearing  the  appellant herein. 6. The appeal is, accordingly, disposed of.

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7. Pending  applications,  if  any,  shall  stand disposed of. 8. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; JULY 17, 2017.

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