REGENT COMPUTRONICS PVT. LTD.

ALLAHABAD BANK Appellant

V/S

Avtar Bhushan Bhartiya Respondents

Referred Judgements :-

MANAGING DIRECTOR,ECIL ,HYDERABAD VS. B. KARUNAKAR [REFERRED TO]
HINDUSTAN TIN WORKS PVT LIMITED VS. EMPI OYEES OF HINDUSTAN TIN WORKS PRIVATE LIMITED [REFERRED TO]
UNION OF INDIA UNION OF INDIA BISWAROOP CHATTERJEE ACHINTA KUMAR BISWAS NABENDU BOSE LAXMI NARAYAN VS. TULSIRAM PATEL:SADANAND JHA:G P KOUSHAL:UNION OF INDIA:STATE OF MADHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. E BASHYAN [REFERRED TO]
UNION OF INDIA VS. MOHAMMAD RAMZAN KHAN [REFERRED TO]
J K SYNTHITICS LTD VS. K P AGRAWAL [REFERRED TO]
DEEPALI GUNDU SURWASE VS. KRANTI JUNIOR ADHYAPAK MAHAVIDYALAYA [REFERRED TO]
STATE OF U.P. VS. CHARAN SINGH [REFERRED TO]
PAWAN KUMAR AGARWALA VS. GENERAL MANAGER-II & APPOINTING AUTH.STATE BANK OF INDIA [REFERRED TO]
JAYANTIBHAI RAOJIBHAI PATEL VS. MUNICIPAL COUNCIL, NARKHED [REFERRED TO]

JUDGEMENT

(1.) Aggrieved by an order of reinstatement with 50% back-wages, but all other consequential benefits in full, passed by the High Court of Judicature at Allahabad, the Management of the Allahabad Bank has come up with one Special Leave Petition and the delinquent Officer has come up with the other Special Leave Petition.

(2.) We have heard the learned Counsel for the parties.

(3.) Since one of these Special Leave Petitions is by the Management of the Bank and other SLP is by the delinquent Officer, we shall refer to the parties as the Bank and the Officer-employee.

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ALLAHABAD BANK Vs. AVTAR BHUSHAN BHARTIYA

Referred Judgements :-

JUDGEMENT

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