- (1.)THIS special appeal is directed against the order of the learned single Judge, dated September 27, 1982, summarily dismissing the S. B. Civil Writ Petition No. 809 of 1982.
(2.)A notice to show cause was issued in this appeal on January 6, 1983. Thereafter the respondent led a reply to the special appeal. Since the matter involves an important question of law, with the common consent of both the parties the arguments were heard in detail in the main appeal, at the admission stage.
(3.)THE appellant was working in the respondent Bank and was posted at M. I. Road Branch in the month of January, 1979, and was assigned the duties of shroff and godown keeper. The appellant alleged that he attended his duties on 10th and 11th January, 1979 and his attendance was marked in the register on both the days and according to the Bank authorities the appellant absented from duties on both the days without permission. The case of the Bank further was that the appellant on January 10, 1979 entered the Bank premises with about ten persons in the morning and went to the office of the manager and thereafter left the office. Again on January 11, 1979, he worked upto 2. 30 p. m. and absented himself from duty thereafter. The Bank deducted two days wages of the appellant treating him as absent from duty.