FEDERAL BANK LTD Vs. GENERAL SECRETARY

JUDGEMENT

(1.) The petitioner bank challenges Ext. P9 award passed by the Labour Court, Ernakulam in ID No. 22/06.

(2.) The Union filed a claim statement against which a statement is filed by the Bank before the Labour Court.

(3.) After considering the evidence, the Labour Court found that the finding of the Enquiry Officer that the worker was drunk and unconscious while on duty was not proved as the Doctor was not examined during the enquiry. In regard to the unauthorized absence and skipping of duty during duty hours, findings in the enquiry were sustained. Taking such a view, the Labour Court set aside the punishment of dismissal and directed the Bank to reinstate the worker in service with back wages and confirmed the punishment of stoppage of one increment for a period of six months.