PRATHAMA U.P. GRAMIN BANK Vs. SUNEEL KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in the present appeal is to an order passed by the High Court of Judicature at Allahabad on 2/8/2021 whereby the High Court has summoned the Charmain of the appellant-Bank to apprise him the manner in which the officers of the Bank are working. The Court also directed the Regional Manager of the Bank to appear in person and to file affidavit stating the number of staffs working in the Bank as Daily Wager.

(3.) The respondent raised industrial dispute regarding termination of his services in violation of provision of Sec. 25F of the Industrial Disputes Act, 1947 (in short, the Act). The reference was answered in favour of the workman on 7/12/2006. The writ petition against the said award was dismissed on 13/2/2018. The workman was reinstated during the pendency of the writ petition before the High Court but after the decision of the writ petition, the services of the workman were terminated on 3/10/2019. Such termination of order is subject matter of challenge before the High Court in Writ-A No.8862/2021.