THE STATE BANK OF INDIA Vs. RENU DEVI

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Single Judge on 14-11- 2017 in C.W.J.C. No. 5288 of 2016 by which the learned Single Judge has allowed the said petition preferred by the original writ petitioner - widow of the deceased employee, and has held that the services of the late husband of the petitioner has to be deemed as regular/full time with effect from October, 1995 and all consequential benefits accruable are also held to be payable by the Bank to the petitioner, the original writ petitioner Bank - employer, has preferred the present Letters Patent Appeal.

(2.) The facts leading to the present Letters Patent Appeal, in nut shell, are as under:-

(3.) Therefore, the original writ petitioner -the widow of the deceased employee, approached this Court for the following reliefs:-