INDIAN BANK Vs. R K BAWEJA

JUDGEMENT

(1.) This is a petition nuder Article 226 of the Constitution of India seeking to quash-the Award dated 7th August, 1970 of the Central Government Industrial Tribunal, respondent No. 1 by which he has directed the reinstatement of the workman respondent No. 2, with full back wages and continuity ' of service.

(2.) On 1st January, 1968, then- Agent, Mr. Ramamurthy of Delhi Branch of the petitioner bank issued an appointment letter as a peon to respondent No. 2 on the terms mentionedtherein. Clause 3 of this letter read as under :- - Clause (3)

(3.) Respondent 2, in pursuance of the above joined the Delhi Branch, Respondent No. 2 not having been confirmed after a period of six months the bank union took up the matter with the Regional Labour Commissioner, Government of India. .Thereafter services of respondent No. 2, were terminated by the petitioner bank by its order dated 28th of March, 1969. Anindustrial dispute was raised and the Central Government referred to respondent No. 1 for adjudication the dispute between the petitioner and respondent No. 2 in respect of the matter specified in the schedule given below;-