REGENT COMPUTRONICS PVT. LTD.

REGIONAL MANAGER Appellant

V/S

CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL Respondents

Referred Judgements :-

J.D.JAIN VS. THE MANAGEMENT OF SBI [REFERRED TO]
M.V. BIJLANI V. UNION OF INDIA [REFERRED TO]
KARAM CHAND GANGA PRASAD VS. UNION OF INDIA [REFERRED TO]
STATE OF HARYANA VS. RATTAN SINGH [REFERRED TO]
UNION BANK OF INDIA VS. VISHWA MOHAN [REFERRED TO]
G M TANK VS. STATE OF GUJARAT [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. HOOGLY MILLS CO LTD [REFERRED TO]
WORKMEN OF BALMADIES ESTATES VS. MANAGEMENT BALMADIES ESTATE [REFERRED TO]
UNION OF INDIA VS. NAMAN SINGH SEKHAWAT [REFERRED TO]
UNION OF INDIA VS. GYAN CHAND CHATTAR [REFERRED TO]
AVINASH SADASHIV BHOSALE VS. UNION OF INDIA [REFERRED TO]
M/S STANZEN TOYOTETSU INDIA P. LTD. VS. GIRISH V [REFERRED TO]
ANVAR P.V. VS. P.K. BASHEER [REFERRED TO]
TOMASO BRUNO VS. STATE OF U.P. [REFERRED TO]
SHAFHI MOHAMMAD VS. THE STATE OF HIMACHAL PRADESH [REFERRED TO]
ARJUN PANDITRAO KHOTKAR VS. KAILASH KUSHANRAO GORANTYAL [REFERRED TO]
DEPUTY GENERAL MANAGER (APPELLATE AUTHORITY) VS. AJAI KUMAR SRIVASTAVA [REFERRED TO]

JUDGEMENT

(1.) The Writ Petition has been filed, challenging the Award of the 1st respondent dtd. 8/8/2016 made in I.D.No.18 of 2015, in and by which, the 2nd Respondent was directed to be reinstated within two months with 50% backwages and other attendant benefits.

(2.) For the sake of brevity, the parties are, in short, referred to as Bank and Employee respectively (for State Bank of India/Petitioners and Antony Mary/R2).

(3.) It was the case of the Bank that pursuant to the death of the husband of the Employee in harness, the Employee was appointed as Clerk on compassionate ground and in the year 2007, the Employee was working in the Palayamkottai Branch, in which CCTV cameras were installed to videograph the movement of staff members as well as customers. The Branch was also provided with a state of art counting machine, which can count currency notes without even removing the tag, besides having the currency chest of Reserve Bank of India in the Branch.

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REGIONAL MANAGER Vs. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL

Referred Judgements :-

JUDGEMENT

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