ANDHRA BANK Vs. DIL BAHADUR

JUDGEMENT

(1.) The present writ petition filed by the management/Andhra Bank assails the Award 14.12.2015 passed by the Central Government Industrial Tribunal, Karkardooma Courts, Delhi in ID No.295/2011. Under the impugned Award, the Labour Court after holding that the services of the respondent had been illegally terminated, has directed the petitioner to reinstate him with 50% back wages.

(2.) The respondent/workman claiming to have been appointed as a part time sweeper at the Palam Vihar branch of the petitioner Bank on 01.01.2007, raised an industrial dispute with the grievance that his services had been illegally terminated w.e.f 02.04.2010 without any notice or enquiry, simply at the verbal order of the petitioner's Branch Manager. The dispute raised by him was referred to the Labour Court, upon failure of conciliation proceedings, on 19.07.2011in the following terms:-

(3.) Before the Labour Court, the respondent filed his claim petition averring therein that he had been discharging his duties sincerely and to the utmost satisfaction of his superiors, when he was suddenly terminated on 02.04.2010, under the verbal orders of the Branch Manager and that too without any show cause notice or inquiry, which action was violative of Section 25F of the Industrial Disputes Act, 1947 (hereinafter referred to as 'ID Act').