BASAVANEEPPA Vs. CHAIRMAN

JUDGEMENT

(1.) Though the matter is posted at the stage of 'orders' with the consent of both sides, matter is taken up for final disposal.

(2.) Learned counsel for the petitioner submits that the petitioner was appointed as a part time sweeper cum messenger in the respondent-bank in the year 1984. Pursuant to departmental enquiry initiated against him, the petitioner was dismissed from service. The said order of dismissal having been challenged by the petitioner, the Central Government Industrial Tribunal Cum Labour Court passed an award dated 09.09.1999 directing reinstatement of the petitioner and granted other consequential reliefs. Aggrieved by the same, the respondent-bank preferred W.P. No. 41445/1999 before this Court. By order dated 21.06.2005, this Court confirmed the order of reinstatement passed in favour of the petitioner. However, the award of the Tribunal directing payment of back wages was quashed.

(3.) It transpires that subsequently in W.P. No. 8273/2001 & connected matters filed by the workmen of Malaprabha Grameena Bank, learned Single Judge by order dated 11.06.2003 issued the following directions.