A.M. JOSHY Vs. CANARA BANK

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri. M.C. Sen, the learned senior Standing Counsel appearing for the first respondent Bank.

(2.) The petitioner is aggrieved by Ext. P5 order of dismissal from service issued by the first respondent and the award passed by second respondent/the Labour Court, Kozhikode holding that the action of the management of Canara Bank in dismissing the service of the petitioner is legal and justifiable.

(3.) Prayers in this writ petition are as follows: