ZONAL MANAGER BANK OF INDIA Vs. GENERAL SECRETARY

JUDGEMENT

(1.) The petitioner is the Management of Bank of India represented by its Zonal Manager. They have filed the present writ petition, seeking to challenge the Award passed by the second respondent Central Government Industrial Tribunal (CGIT) dated 9/1/2001 in I.D.No.39 of 2000.

(2.) By the impugned Award, the CGIT held that the punishment of withdrawal of special allowance of Head Cashier permanently to R.Baskaran awarded by the Management was not justified since it was a deterrent punishment not commensurate with the gravity of the proved misconduct. The CGIT modified it to that of a punishment of withdrawal of special allowance for a period of two years and that the employee was entitled for other attendant benefits.

(3.) The writ petition was admitted on 22/5/2001. Pending the writ petition, an order of interim stay was granted for a limited period. Subsequently, on 8/9/2003, the interim stay was made absolute. Though notice was taken by the first respondent, there is no appearance.