(1.) This writ appeal is directed against the order passed by the learned Single Judge of this Court in W.P.No.17902 of 2009 dated 13.3.2012, wherein the learned single Judge set aside the award of the Central Government Industrial Tribunal-cum-Labour Court, Chennai/first respondent herein, made in I.D.No.13 of 2007 dated 25.6.2009 and directed the appellant Indian Bank to reinstate the second respondent/writ petitioner herein in service with full backwages.
(2.) The case of the second respondent/writ petitioner before the learned single Judge was as follows:
(3.) The learned counsel appearing for the appellant Bank relied on certain judgments in support of his contentions and prayed for setting aside the order of the learned single Judge dated 13.3.2012 and to restore the award passed by the Central Industrial Tribunal-cum-Labour Court dated 25.6.2008.
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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