RASHMIKANT GIRDHARLAL DAVE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Since the issues raised in all the captioned appeals are the same and the challenge in both the appeals is also to the selfsame judgement and order passed by the learned Single Judge, those were heard analogously and are being disposed of by this common judgement and order.

(2.) For the sake of convenience, the Letters Patent Appeal No.410 of 2020 is treated as the lead appeal.

(3.) This appeal under Clause 15 of the Letters Patent Act is at the instance of the original writ applicant of a writ application and is directed against the judgement and order passed by a learned Single Judge of this Court dated 17th July 2019 in the Special Civil Application No.6960 of 2012 with the Special Civil Application No.14601 of 2011, by which the learned Single Judge quashed and set aside the award passed by the Tribunal and remitted the matter to the Central Government Industrial Tribunal for fresh consideration. The Special Civil Application No.6960 of 2012 has been filed by the workmen, whereas the Special Civil Application No.14601 of 2011 has been filed by the State Bank of India. The present appeal arises from the judgement and order passed by the learned Single Judge in the Special Civil Application No.6960 of 2012. The impugned order passed by the learned Single Judge reads thus: