CENTRAL BANK OF INDIA Vs. DRAGENDRA SINGH JADON

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against a judgment and order dtd. 3/4/2017 passed by the Division Bench of the High Court of Madhya Pradesh at Gwalior dismissing Writ Appeal No. 310 of 2015 filed by the Appellants against an order dtd. 7/8/2015, passed by the Single Bench, allowing the Writ Petition under Article 226 of the Constitution of India being Writ Petition No. 1571 of 2013, filed by the Respondent.

(3.) On or about 23/4/1975, the Respondent was appointed to the post of Agricultural Assistant in the Appellant-Bank and posted at its Kailaras Branch in Madhya Pradesh.