SNEH AGGARWAL Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The present writ petition has been filed under Articles 226 and 227 of the constitution of India seeking the following reliefs:-

(2.) The Petitioner/workman has impugned the award dtd. 30/12/2013 passed by the CGIT cum Labour Court- 1, Karkardooma Court Complex, Delhi in I.D. No. 108/2013, titled Smt. Sneh Aggarwal VS CMD, Punjab National Bank" whereby the claim of the Petitioner/workman for reinstatement in service was dismissed. BACKGROUND OF THE CASE

(3.) Briefly stated facts, as alleged in the petition, are that the Petitioner/workman was appointed as Clerk-Cum-Cashier with the Respondent-bank on 15/9/1978 and rendered service for continuous 13 years. It has been averred that while she was posted as an Advanced Level Punching Machine Operator ( hereinafter referred to as ALPM Operator") at Branch Office Parliament Street, New Delhi, Mr. P.S. Bedi, then Branch Manager at Kallirampur Branch, Meerut approached her and requested her to give him some deposits to enable him to fulfil the target of deposits in his branch. It is pertinent to note that prior to her posting at Branch Office Parliament Street, New Delhi, the Petitioner/workman was working at the Tilak Nagar Branch, New Delhi under the overall charge of Mr. P.S. Bedi. Petitioner/workman acceded to the request of Mr. P.S. Bedi and gave him Rs.50,000.00 and Rs.10,000.00 on 15/11/1990 and 21/11/1990 respectively along with an application form for issuance of an FDR.