MANJUSHREE CHAKRABORTY Vs. TRIPURA GRAMIN BANK

JUDGEMENT

(1.) Heard Mr. S. Talapatra, learned senior Counsel, assisted by Mr. B. Banerjee, learned Counsel, appearing for the Petitioner. Also heard Mr. K. Bhattacharji, learned Counsel, appearing for the Respondent-Bank.

(2.) When the writ petition was filed about 11(eleven) years back i.e. in 2000, the prayer in the writ petition was as follows:

(3.) By an application being CM Appln. No. 336 of 2009, the Petitioner made a prayer for amendment of the writ petition in the form of challenge to the impugned termination order dated 22.03.1999. If we go by the date of filing of the application i.e. 26.10.2009, the challenge to the order of termination was more than after ten years. Be that as it may, the amendment was allowed by an order dated 30.10.2009, passed in the said Misc. application. After the amendment, paragraphs 8(A), 10 and 11 were incorporated and in the prayer portion, prayer (b) was inserted, which are reproduced below: