The Union Bank Of India And 5 Ors. Rep. ... vs Manish Purkayastha @ Monish ...
2024 Latest Caselaw 3241 Gua

Gauhati High Court

The Union Bank Of India And 5 Ors. Rep. ... vs Manish Purkayastha @ Monish ... on 13 May, 2024

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GAHC010161572023




                          THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : WA/461/2023

            1: THE UNION BANK OF INDIA AND 5 ORS. REP. HEREIN BY ITS
            CHAIRMAN AND MANAGING DIRECTOR, UNION BANK BHAWAN, 239
            BIDHAN BHAWAN MARG, MUMBAI- 400021.

            2: THE CHAIRMAN AND MANAGING DIRECTOR UNION BANK OF INDIA
            UNION BANK BHAWAN 239 BIDHAN BHAWAN MARG MUMBAI- 400021.

            3: THE GENERAL MANAGER (P AND HR) INDUSTRIAL RELATIONS
            DIVISION CENTRAL OFFICE UNION BANK BHAWAN 239 BIDHAN BHAWAN
            MARG MUMBAI- 400021.

            4: THE DEPUTY GENERAL MANAGER (P) INDUSTRIAL RELATIONS
            DIVISION CENTRAL OFFICE UNION BANK BHAWAN 239 BIDHAN BHAWAN
            MARG MUMBAI- 400021.

            5: ASSISTANT GENERAL MANAGER CUM DISCIPLINARY AUTHORITY
            UNION BANK OF INDIA HUMAN RESOURCE MANAGEMENT
            DEPARTMENT FIELD GENERAL MANAGERS OFFICE KOLKATA 225- C
            A.J.C. BOSE ROAD 1ST FLOOR ALEPE COURT KOLKATA- 700020.

            6: DEPUTY GENERAL MANAGER UNION BANK OF INDIA
            NODAL REGIONAL OFFICE G.N.B. ROAD CHANDMARI GUWAHATI-781024

                           VERSUS

            MANISH PURKAYASTHA @ MONISH PURKAYASTHA B
            S/O LATE MAHINDRA KR. PURKAYASTHA, R/O VIVEKANANDA ROAD,
            WARD NO. 4, P.O. AND P.S.- LALA, DIST.- HAILAKANDI, ASSAM.

For the Appellant(s)    : Mr. M. Sarma, Advocate.

For the Respondent(s)   : Mr. S. Borthakur, Advocate.

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-B E F O R E -

HON'BLE THE CHIEF JUSTICE MR. VIJAY BISHNOI HON'BLE MR. JUSTICE N. UNNI KRISHNAN NAIR

13.05.2024 (Vijay Bishnoi, CJ)

Issue notice, returnable in 3(three) weeks. Mr. S. Borthakur, learned counsel has put in appearance on behalf of the sole respondent/writ petitioner.

Mr. S. Borthakur, learned counsel for the respondent/writ petitioner has submitted that some of the documents annexed with the writ petition have not been annexed in this appeal.

Learned counsel for the appellant undertakes to furnish those documents within a period of 1(one) week.

Having heard the learned counsel appearing for the parties, we deem it appropriate to stay the effect and operation of the impugned judgment dated 23.05.2023 passed by the learned Single Judge in WP(C) No.2861/2013.

List this appeal for admission after 3(three) weeks. In the meantime, the appellant Bank may proceed for grant of pension to the respondent/writ petitioner treating him as compulsorily retired.

                      JUDGE                          CHIEF JUSTICE




Comparing Assistant