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Chattisgarh High Court

Yugal Kishore vs The Regional Manager And Another 23 ... on 2 January, 2020

       HIGH COURT OF CHHATTISGARH, BILASPUR

                           Order Sheet

                   WPL No. 1399 of 2009

  Yugal Kishore Versus The Regional Manager and Another




02/01/2020         Shri Pawan Shrivastava, counsel for the
             petitioner.
                   Shri NK Vyas, counsel for the respondents.

The petitioner was disengaged from service on 1.2.2002. According to the Bank, the petitioner has not worked for a period of 240 days during immediately preceding 12 months. In para­8.5 of the writ petition, the petitioner has stated that after the impugned order of the CGIT dismissing the petitioner's claim for reinstatement, the petitioner has received copies of the vouchers by which he was paid wages for a period of 257 days in the year 2001 and 22 days in January, 2002.

Let the petitioner file vouchers for the year 2001 and January, 2002 showing payment for the work performed by him so as to satisfy this Court as to his working for 240 days.

Post the matter in the next week.

Sd/- 

   Barve                                Judge
                               (Prashant Kumar Mishra)