UCO BANK Vs. S.K. VIJJAN

JUDGEMENT

(1.) Present petition is filed assailing the order dated 7th January, 2014, passed by the Uttarakhand Human Rights Commission. Operative portion of the impugned order reads as under :-

(2.) Brief facts of the present case, inter alia, are that undisputedly, vide order dated 27.12.2001, complainant/respondent No.1 herein was removed from the services of the Bank on account of mis-conduct on the part of the employee/complainant/respondent No.1 herein. Feeling aggrieved, employee/complainant/ respondent No.1 herein filed Civil Writ Petition No. 1733 (S/B) of 2002, before this Court challenging the order dated 27.12.2001 removing the respondent No.1 herein

(3.) from the services of the bank as well as order dated 10.08.2002 whereby statutory appeal filed by the respondent No.1 herein was dismissed by the appellate authority and further seeking writ of mandamus commanding the employer/ Bank to reinstate the respondent No.1 herein alongwith all backwages and benefits. Undisputedly, writ petition so preferred was dismissed vide judgment dated 17.09.2010 by the Division Bench of this Court. Meanwhile, respondent No.1 herein preferred another Writ Petition, being Writ Petition No. 54 (S/B) of 2006, before this Court seeking direction to the employer Bank to release the pensionary benefits in favour of the respondent No.1 herein. However, writ petition No. 54 (S/B) of 2006 was dismissed on 24.02.2011 for non prosecution. No effort was made to get that writ petition restored.