SBI Vs. HEMANT KUMAR

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This appeal is directed against the judgment and order dated August 8, 2008 passed by the High Court of Uttarakhand. By the impugned judgment, the High Court dismissed the Writ Petition filed by the Appellant before it and affirmed the award dated November 6, 1998 made by the Central Government Industrial Tribunal-cum-Labour Court, Pandu Nagar, Kanpur, directing reinstatement of the Respondent in the service of the Appellant-bank with full back-wages.