REGENT COMPUTRONICS PVT. LTD.

PUNJAB NATIONAL BANK Appellant

V/S

MANOJ KUMAR Respondents

Referred Judgements :-

ANIL MITHRA V. SREE SANKARACHARYA UNIVERSITY OF SANSKRIT [REFERRED TO]
MADHYAMIK SIKSHA PARISHAD U P VS. ANIL KUMAR MISHRA [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
MADHYA PRADESH ADMINISTRATION VS. TRIBHUBAN [REFERRED TO]
U P POWER CORPORATION LTD VS. BIJLI MAZDOOR SANGH [REFERRED TO]
U P POWER CORPORATION LTD VS. BIJLI MAZDOOR SANGH [REFERRED TO]
JAGBIR SINGH VS. HARYANA STATE AGRICULTURE MARKETING BOARD [REFERRED TO]
SENIOR SUPERINTENDENT TELEGRAPH TRAFFIC BHOPAL VS. SANTOSH KUMAR SEAL [REFERRED TO]
B.S.N.L. VS. BHURUMAL [REFERRED TO]
HARI NANDAN PRASAD VS. EMPLOYER I/R TO MANGMT. OF FCI [REFERRED TO]
K.V.S. RAM VS. BANGALORE METROPOLITAN TRANSPORT CORPN. [REFERRED TO]
DISTRICT DEVELOPMENT OFFICER & ANR. VS. SATISH KANTILAL AMRELIA [REFERRED TO]
STATE OF UTTARAKHAND VS. RAJ KUMAR [REFERRED TO]

JUDGEMENT

(1.) The instant writ petitions under Article 226 read with Article 227 of the Constitution of India ("Constitution" hereinafter) has been filed by the respective petitioners challenging the award dtd. 14/2/2007 ("impugned award" hereinafter) passed by the learned Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court in Industrial Dispute bearing ID No. 158/1999.

(2.) Sh. Manoj Kumar ("the workman" hereinafter) was engaged vide Regional Office Letter no. RMD/STAFF/IR dtd. 15/10/1993 on an ad-hoc basis as a "sweeper" in the Punjab National Bank ("PNB" hereinafter), from 30/9/1993 till 31/12/1997.

(3.) Thereafter, the branch manager of the PNB terminated the services of the workman w.e.f. 22/1/1998, subsequent to which, the workman wrote a letter dtd. 23/1/1998 to the Chief Manager, PNB for allowing him to continue working in the aforesaid branch.

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PUNJAB NATIONAL BANK Vs. MANOJ KUMAR

Referred Judgements :-

JUDGEMENT

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