STATE BANK OF INDIA Vs. BEERO

JUDGEMENT

(1.) The challenge in this writ petition by the State Bank of India is to the award dated May 05, 2005 in I.D. No. 115/97 whereby, the Industrial Tribunal held the termination of the services of the respondent No. Smt. Beero, Safai Karamchari w.e.f. April 24, 1995 is not justified and directed her reinstatement with 50% back wages.

(2.) The Industrial Dispute was referred by the Central Government vide its letter dated August 08, 1997 on the following terms:

(3.) The case set up by the respondent was that she was kept on duty in the month of November, 1992 on the post of Sweeper on daily wage basis. She was not issued any letter. She was issued an identity card on June 24, 1993. According to her, she opened an account in the same branch on April 23, 1994 and her address is of her serving the place i.e. IAAI Extension Counter of bank near Palam Airport. According to her, a total amount of Rs. 3450/- for the period March 1994 to February 15, 1995 has been accumulated. It was her case that the management got angry and without giving her wages and other benefits, refused employment to her w.e.f. April 24, 1995.