REGENT COMPUTRONICS PVT. LTD.

MANORANJAN CHAKRABORTY Appellant

V/S

Balageria Central Cooperative Bank Limited Respondents

Referred Judgements :-

BUCKINGHAM AND CARNATIC COMPANY LIMITED VS. VENKATIAH [REFERRED TO]
JEEWANLAL 1929 LIMITEDCALCUTTA VS. ITS WORKMEN [REFERRED TO]
G T LAD VS. CHEMICAL AND FIBRES OF INDIA LIMITED [REFERRED TO]
STATE OF HARYANA VS. OM PARKASH [REFERRED TO]
SYNDICATE BANK VS. GENERAL SECRETARY SYNDICATE BANK STAFF ASSOCIATION [REFERRED TO]
ALIGARH MUSLIM UNIVERSITY VS. MANSOOR ALI KHAN [REFERRED TO]
CHIEF ENGINEER CONSTRUCTION VS. KESHAVA RAO [REFERRED TO]
V C BANARAS HINDU UNIVERSITY VS. SHRIKANT [REFERRED TO]
SHIV DASS VS. UNION OF INDIA [REFERRED TO]
REGIONAL MANAGER BANK OF INDIA VS. ANITA NANDRAJOG [REFERRED TO]
STATE OF KERALA VS. GOPAKUMAR [REFERRED TO]
VIJAY S. SATHAYE VS. INDIAN AIRLINES LTD [REFERRED TO]
STATE OF UTTARANCHAL VS. SHIV CHARAN SINGH BHANDARI [REFERRED TO]
MANJU SAXENA VS. UNION OF INDIA & ANR [REFERRED TO]

JUDGEMENT

(1.) The writ petitioner has prayed for issuance of a writ of mandamus to command the respondent authorities to issue the letter of superannuation and to release his entire service benefits.

(2.) Shorn of unnecessary details, facts relevant for deciding this writ petition is as follows-

(3.) The present grievance of the petitioner is that the respondent Bank has neither issued the letter of superannuation nor released his service benefits.

Click here to view full judgment.

MANORANJAN CHAKRABORTY Vs. BALAGERIA CENTRAL COOPERATIVE BANK LIMITED

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address