ORIENTAL BANK OF COMMERCE Vs VIJAY BHAI GOVINDBHAI PATNI
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-006074-006074 / 2018
Diary number: 16507 / 2018
Advocates: ANUVRAT SHARMA Vs
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 6074 OF 2018 [@ SPECIAL LEAVE PETITION (C) NO. 12731 OF 2018]
ORIENTAL BANK OF COMMERCE Appellant (s)
VERSUS
VIJAY BHAI GOVINDBHAI PATNI Respondent(s)
J U D G M E N T KURIAN, J.
1. Leave granted.
2. The appellant – Bank is aggrieved by the impugned
Judgment whereby the Bank is to offer appointment to
the respondent as a Part Time Sweeper with effect
from 2008 and with 50% backwages.
3. The learned counsel for the Bank submits that in
the peculiar facts and circumstances of this case,
the Bank can offer a fresh appointment to the
respondent as a Full Time Sweeper. We are of the
view that this will be in the better interest of the
respondent and it is acceptable to the respondent as
well.
4. Therefore, this appeal is disposed of with a
direction to the appellant-Bank to offer appointment
to the respondent as a Full Time Sweeper. This shall
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be done within two weeks. The impugned Judgment
stands modified to the above extent.
No costs.
.......................J. [ KURIAN JOSEPH ]
.......................J. [ SANJAY KISHAN KAUL ]
New Delhi; July 05, 2018.