GENERAL MANAGER ADC BANK Vs. ATULKUMAR M SONI

JUDGEMENT

(1.) .The General Manager of the appellant Bank, Ahmedabad District Cooperative Bank Ltd. has assailed the order passed by the learned Single Judge, on February 7, 1995 in Special Civil Application No.12127 of 1993 whereby the learned Single Judge observed by making clarification that, the reinstatement implies within it that workman shall be immediately put on job from which his services are terminated and reinstatement cannot mean that reinstatement at option and free-will of the employer as and when he finds work to offer and further observed that the employer- management is directed to reinstate the workman forthwith as and when he reports back on duty on the post from which he was discharged/ terminated.

(2.) . We have heard the learned Advocates appearing for the parties. We have, also, examined and evaluated the factual profile emerging from the record of the appeal.

(3.) Initially, the admitted facts may be stated here, at this juncture, so as to appreciate the issue in focus: