(1.) Heard Mr. BK Das, learned counsel appearing for the petitioner and Mr. SP Sharma, learned counsel appearing for the respondents-Bank.
(2.) By this writ petition, the petitioner who was serving as clerk /shroff in the Indian Bank is assailing the order dated 31.03.2008 for imposing penalty of "compulsory retirement with superannuation benefits i.e. Pension and/or Provident Fund and Gratuity as would be due to otherwise under the Rules and Regulations prevailing at the relevant time and without disqualification from future employment" in terms of Regulation 6(c) of the Memorandum of Settlement dated 10.04.2002 between the Banks and the Workmen Association and the period of suspension from 11.07.2005 till date is treated as one on suspension only and also the order of the appellate authority dated 22.05.2009 for dismissing the appeal filed by the petitioner against the order dated 31.03.2008.
(3.) This Court is of the considered view that it may not be required to mention the factual aspects of the present writ petition in detail inasmuch as, the fact of the case of the petitioner as well as that of the respondents had been discussed in detail in the impugned order dated 31.03.2008 and the order of the appellate authority dated 22.05.2009. Accordingly, only the brief facts sufficient for deciding the issues called for consideration in the present writ petition are mentioned in thumbnail.
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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