SHIV PRASAD (DECEASED) Vs. UCO BANK & ORS

JUDGEMENT

(1.) We have heard learned counsel appearing for the appellant.

(2.) The petitioner, late Shri Shiv Prasad was appointed as a casual employee in the Uco Bank. His services were terminated, on which he approached the Labour Court. By an award passed by the Labour Court, he was reinstated in service as his termination was found to be unjust and improper. A writ petition was filed by the Bank against the award, which was dismissed. The Special Appeal was also dismissed against the judgment of learned Single Judge. A Division Bench, at the time of dismissing the Special Appeal, made an observation that since the petitioner had completed 24 years of service, he may also be considered for regularization.

(3.) The petitioner thereafter filed a writ petition seeking regularization, which was allowed with direction to the respondents to consider the case of the petitioner for regularization within two months. After rejection of the petitioner's claim/representation, he again filed a writ petition, which has been dismissed by learned Single Judge, giving rise to this Special Appeal.