SYNDICATE BANK Vs. SHIV PRASAD

JUDGEMENT

(1.) THE petitioner has filed the present petition a against the award dated 22.9.2004 whereby the learned Tribunal has interfered in the quantum of punishment which was imposed on the respondent. Notice to show cause was issued in this petition. Despite notice, the respondent has not entered appearance in the matter.

(2.) THE necessary facts of the case are that the respondent was working be as a cleric and was performing duties at National Physical Laboratory (hereinafter NPL) extension counter attached to Pusa Road Branch of the petitioner -Bank. The respondent was asked to perform cashier's duty for a brief period on rotation of duties at the branch w.e.f. 12.11.1988. It is submitted that the respondent after having been entrusted with cashier's duty at the NPL extension counter caused inconvenience to the functioning of the branch, administration as well as the customers at the branch. The petitioner was thus asked to cease the performance of his duties as cashier w.e.f. 22.12.1998 vide necessary orders as per the provisions of the bipartite settlement.

(3.) THE respondent raised the issue of withdrawal of cashier's duty and the dispute was referred by the Government to the Tribunal in I.D. No. 89/1989. This reference was decided by passing an award dated 16.9.1991 leaving no dispute in the case.