(1.) The present writ application has been preferred against an award dtd. 7/8/2020 passed by the Central Government Industrial Tribunal cum Labour Court, Kolkata, in reference case no. 03 of 06, and praying for granting of full back wages along with all consequential benefits to the petitioner.
(2.) The petitioner's case in short is that respondent no. 2 is a Nationalised Bank and the petitioner was employed by the management of the respondents as a Clerk with effect from 15/12/1980 and initially was posted at GARH NOKHA Branch, District-Rohtas, Bihar.
(3.) Petitioner's further case is that he was wrongfully, arbitrarily and illegally dismissed from service with effect from 9/2/2004 for the reasons that by mistake and/or by oversight he was in possession of certain blank stationery of the Bhawanipur Branch which was mixed with his personal belongings while on transfer from the said Bhawanipur Branch to Ballygunge Branch, which in turn had displeased the Management of the respondents and he was victimized for the same.
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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