- (1.) Leave granted.
(2.) Under clause (d) of sub-Sections (1) and (2-4) of Section of the Industrial Disputes Act, the Government of India, Ministry of Labour, New Delhi made a reference to the Industrial Tribunal, Patna in following terms: "Whether the claim of Shri Mintu Kumar that he was engaged from the year 1993 till September 2001 as Sub staff on regular basis by the management of Punjab National Bank, Patna is correct" If so, whether the motion of the management in terminating him from service is legal and justified and to what relief Sri Mintu Kumar is entitled? "
(3.) After considering the pleadings and the terms of reference, following points were framed for consideration by the Presiding Officer, Industrial Tribunal, Patna: "i) Whether the dispute raised is an individual dispute as defined u/s 2(K) of the Industrial Disputes Act, 1947? ii) Whether the claim of Shri Mintu Kumar that he was engaged from the year 1993 to September 2001 as a sub staff on regular basis by the management of Punjab National Bank is correct? Whether motion of the management in terminating him from service is legal and justified? To what relief Shri Mintu Kumar is entitled?;