(1.) The present Writ Petition has been filed under Article 226/227 of the Constitution of India, inter-alia, assailing the Award dtd. 9/6/2014 (hereinafter 'Impugned Award') passed by Ld. Central Government Industrial Tribunal II, New Delhi (hereinafter 'CGIT') answering the reference in negative terms holding the termination of the Respondent/Workman to be void and that the Respondent/Workman is entitled for reinstatement with regularization of his services as Orderly/ Daftari.
(2.) The Petitioner is a Nationalized Bank constituted under the Banking Companies (Acquisition & Transfer of Undertaking) Act, 1980 having its branches all over India including its branch at Mussoorie in Dehradun District, Uttarakhand.
(3.) The Respondent/Workman was employed with the Petitioner/bank since 1988 in the capacity of a temporary employee (Peon) at its Zonal Office in Dehradun vide appointment letter dtd. 19/9/1988. The initial appointment was for a period of 30 days w.e.f. 21/9/1988, the terms and conditions of appointment stipulated that the engagement was temporary in nature.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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