The Regional Manager Central Bank ... vs The Regional Labour Commissioner ...
2013 Latest Caselaw 3803 ALL

Citation : 2013 Latest Caselaw 3803 ALL
Judgement Date : 8 July, 2013

Allahabad High Court

The Regional Manager Central Bank ... vs The Regional Labour Commissioner ... on 8 July, 2013

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- MISC. SINGLE No. - 4328 of 2013
 

 
Petitioner :- The Regional Manager Central Bank Of India And Another
 
Respondent :- The Regional Labour Commissioner & Others
 
Counsel for Petitioner :- Gopal Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Ajai Lamba,J.

Issue of recovery from the petitioner, payable to respondent no.2 is directly related to the dismissal of respondent no.2. The issue of legality in dismissal of respondent no.2 is required to be adjudicated by this court in Writ Petition No.1292 (SS) of 1998.

It would be just and proper that this writ petition be heard alongwith Writ Petition No.1292 (SS) of 1998.

Ordered accordingly.

Order Date :- 8.7.2013

A.Nigam

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