STATE BANK OF INDIA Vs. GIRIRAJ PRASAD SHARMA

JUDGEMENT

(1.) THE petition impugns the order dated 10th July, 2008 of the Labour Court deciding the following reference:-

(2.) NOTICE of the petition was issued and subject to the petitioner depositing a sum of Rs. 50,000/- in this court, the operation of the award was stayed. The amount to be deposited by the petitioner was directed to be kept in a fixed deposit.

(3.) THE respondent workman claimed to be working since 11th April, 1994 with the Kirby Place, Delhi Cantonment Branch of the petitioner Bank as a Waterboy, a class IV post and claimed his services to have been unjustifiably terminated on 18th May, 1996. It was the defence of the petitioner that the respondent was not appointed through the recruitment process, was engaged as a casual labour for one hour or so on daily basis to fill the water coolers in the said branch of the petitioner Bank and to keep them in a working condition and in fact the services of the respondent had been provided to the said branch by the supplier of the coolers.