GENERAL MANAGER (P) CANARA BANK Vs. GANGANARASIMHAIAH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred by the Appellant challenging the Judgment dtd. 12/8/2022 passed in Writ Petition No. 1857 of 2020 (L-RES) by the High Court of Karnataka. The Division Bench of the High Court, thereby affirmed the Award passed by the Central Government Industrial Tribunal, Labour Court (hereinafter referred to as "Tribunal") in C.R. No. 138/2007 dtd. 25/9/2019, by setting aside the punishment of compulsory retirement imposed upon the Respondent and directed his reinstatement into the original post with continuity of service without back wages.

(3.) The facts, in brief, are that the Respondent joined the service of the Appellant-Bank as a daily wage Sub-Staff on 17/10/1990. Subsequently, his service was confirmed as Duftery-cum- Cash Peon as Sub-Staff Leader on 18/7/1992. The Respondent was thereafter posted at V.G. Doddi branch from 11/11/1997 till 1/8/2004. Thereafter, he was posted at Bommasandra branch on 2/8/2004.