U P SINGH Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Mr. U.P. Singh, appellant who appears in person, assails judgment and order dated 26th February, 2010 of the learned Single Judge allowing the writ petition no. 7834/2003 filed by the respondent-Punjab National Bank (hereinafter referred to as PNB, for short) quashing the Award dated 27th August, 2003 passed by the Central Government Industrial Tribunal- cum- Labour Court (CGIT, for short). By the impugned judgment, the learned Single Judge has set aside the CGIT s finding that the action of the respondent-PNB deeming the appellant to have been voluntarily retired was not justified. Relief of reinstatement in service with full back wages and consequential benefits in the impugned Award has been quashed.

(2.) The appellant-workman was appointed in service with the respondent-PNB on 20th June, 1977. He was initially working at respondent-PNB s branch office Barabanki (U.P.) and was transferred to branch office Zaidpur, Barabanki and then to Shahjanhanpur (U.P.) in August, 1978. On 14th June, 1982 he was suspended from services of the respondent-PNB for acts of disorderly behavior. Pursuant to the finding recorded in the disciplinary proceedings, the appellant was held guilty of all charges and awarded punishment of stoppage of two graded increments with cumulative effect vide order/letter dated 28th September, 1983. The said order has been quoted by the appellant in the Appeal. Relevant portion reads: " .Accordingly, the punishment of =Dismissal without Notice has been reduced to =Stoppage of two Graded Increments with cumulative effect which the undersigned hereby confirm. You will not be paid anything except the subsistence allowance, already drawn by you during your period of suspension, as per rules. You are accordingly advised to report for further duties to the Manager, BO: Bhagwantnagar, Unnao immediately. You will be deemed to have been reinstated in the Bank s service from the date you report for the duty at BO : Bhagwantnagar, Unnao."

(3.) The appellant did not join duty at the branch office Bhagwantnagar, Unnao. Relying upon clause XVI of Fourth Bipartite Settlement dated 17th September, 1984, by order dated 5th December, 1984 the appellant was deemed to have voluntarily retired from service.