PUNJAB NATIONAL BANK Vs. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT
LAWS(ALL)-1995-3-60
HIGH COURT OF ALLAHABAD
Decided on March 21,1995

PUNJAB NATIONAL BANK Appellant
VERSUS
CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT Respondents

JUDGEMENT

Paritosh K. Mukherjee, J. - (1.) In the instant writ petition, during the pendency of the petition before this court, the workman, namely, Ram Sewak Dubey, respondent No. 3 died on November 24, 1993. Deceased Ram Sewak Dubey had retired as Daftari from Punjab National Bank. An application for substitution was moved by legal heirs and representatives of the deceased workman, which was allowed by Hon'ble Mr. P.N. Nag, J. on the ground that the workman was duly represented by Sri Sanjay Misra, who had accepted notice on behalf of heirs and legal representatives of deceased Ram Sewak Dubey.
(2.) Sri K.N.Tripathi, learned counsel for the petitioner and Sri Sanjay Misra, learned counsel for the heirs and legal representatives of deceased workman are present.
(3.) The petitioner challenges the award passed by Central Government Industrial Tribunal-cum-Labour Court, Kanpur.;


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