STATE BANK OF INDIA Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The present Writ Petition emanates from the judgment dtd. 4/2/2003 ("Impugned Award"), passed by the Presiding Officer, Central Government Industrial Tribunal Cum Labour Court, New Delhi, in I.D. No. 143/97 titled as Shri S.K. Taparia v. The Assistant General Manager. Vide the Impugned Award, the learned Labour Court allowed the petition filed by the Respondent No.2 and held that the punishment of discharge imposed by the, Disciplinary Authority and the Appellate Authority on the Respondent No.2 is illegal and cannot be sustained. The learned Tribunal further held that the Respondent No.2/Workman is entitled to reinstatement in service with the Petitioner/Bank w.e.f. the date of discharge i.e., 2/11/1994 with full backwages along with 9% interest with continuity in service and all other consequential benefits.

(2.) Respondent No.2 joined the services of the Petitioner Management at Sadulsahar (Rajasthan) Branch on permanent basis on August 1974. Thereafter he was transferred to various other places from Sadulsahar branch. In March 1978 he was transferred to Hapur and therefrom in 1989 he was transferred to the main branch of Hapur.

(3.) Respondent No. 2 was the Unit Secretary of S.B.I Staff Association and in that capacity he had been challenging various corrupt malpractices of the then Branch Manager R.K. Rastogi and exposed corrupt practices of other officials , namely Shri R.N Sharma, the then A.G.M (Assistant General Manager) Region-II zonal Office, Shri K.K. Saxena, the then Deputy General Manager at Local Head Office.