REGENT COMPUTRONICS PVT. LTD.

Narayan Batham Appellant

V/S

CENTRAL BANK OF INDIA Respondents

Referred Judgements :-

LINDSAY PETROLEUM CO. V. PROSPER ARMSTRONG HURD [REFERRED TO]
MOON MILLS LIMITED VS. M R MEHER PRESIDENT INDUSTRIAL COURT BOMBAY [REFERRED TO]
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION VS. BALWANT REGULAR MOTOR SERVICE AMRAVATI [REFERRED TO]
DURGA PRASHAD VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED TO]
DURGA PRASHAD VS. CHIEF CONTROLLER OF IMPORTS AND EXPORTS [REFERRED TO]
RABINDRANATH BOSE VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
JAGDISHLAL VS. STATE OF HARYANA [REFERRED TO]
KARNATAKA POWER CORPORATION LIMITED VS. K THANGAPPAN [REFERRED TO]
CHAIRMAN U P JAL NIGAM VS. JASWANT SINGH [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
M P RAM MOHAN RAJA VS. STATE OF TAMIL NADU [REFERRED TO]
NADIA DISTT PRIMARY SCHOOL COUNCIL VS. SRISTIDHAR BISWAS [REFERRED TO]

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-

(2.) It is submitted that the petitioner had worked in the respondent/Bank as Safai Karmachari on temporary basis. On 15/09/1998, he was called along with all his relevant documents for regularization purposes, however, his services have not been regularized and he has been removed in 1998 itself.

(3.) It is fairly conceded by the counsel for the petitioner that the cause of action had arisen in the year 1998. It is submitted that on 10 th April, 2005, the petitioner had made a representation to the respondent/Bank, however, no action has been taken. Similarly on 11 th February, 2019, a legal notice was issued to the respondent/Bank but no action has been taken. Heard the counsel for the petitioner.

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NARAYAN BATHAM Vs. CENTRAL BANK OF INDIA

Referred Judgements :-

JUDGEMENT

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