Kurian Joseph, 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.;