STATE BANK OF INDIA Vs. M SELVARAJ DANIEL

JUDGEMENT

(1.) THE following Judgment of the court was delivered by

(2.) THIS application for review of a judgment given by us on April 22 this year is by the Bank, which was the respondent in the appeal.

(3.) IT was in these circumstances that the A and B Class Banks were content to accept the award of the Sastry tribunal as regards the wage structure and did not appeal; though the workmen being dissatisfied with the wage scale as awarded by the Sastry tribunal appealed against it. IT does not seem to us unreasonable to think that having accepted the Sastry Award on wage structure the Bank-an A Class Bank - would make its appointment after 1/04/1953 on those scales or pay. IT has to be mentioned that the appointment letter is not on the record.