RATAN KUMAR BANSH Vs. UNION OF INDIA & OTHERS
LAWS(CAL)-2018-8-298
HIGH COURT OF CALCUTTA
Decided on August 03,2018

Ratan Kumar Bansh Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

SAMBUDDHA CHAKRABARTI,J. - (1.) Let the affidavit in opposition filed by the respondents in Court today be kept with the record.
(2.) The petitioner has not filed any affidavit in reply.
(3.) The petitioner was appointed as a Sweeper in the Central Industrial Security Force (for short, the Force) at Numaligarh, Assam on August 27, 1999. Only after working for about 46 days he was attacked with jaundice and he came back home. His case is that he was treated at the Government Hospital where he was advised rest by the concerned doctor. In the meantime, there were various call up notices from the employer's side directing the petitioner to resume his duties. The petitioner admittedly did not respond to any one of them.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.