R M BANSAL Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner has impugned the award dated 23rd January, 2006 of Central Government Industrial Tribunal cum Labour Court II upholding the action of the respondent/management in terminating the service of the petitioner with effect from 19th August, 1994 and further holding that the petitioner is not entitled to any relief.

(2.) The Ministry of Labour had referred by letter dated 22nd January, 1999 the following point for adjudication:

(3.) The petitioner contended that he was appointed as Clerk-cum-Cashier on 3rd April, 1980 and all of a sudden he was suspended on 17th June, 1985 and a charge sheet dated 16th September, 1987 was served upon him about 27 months after the suspension.