GENERAL MANAGER, INDIAN BANK Vs. CENTRAL GOVERNMENT INDUSTRIAL

JUDGEMENT

(1.) This Writ Petition has been filed, challenging the Award of the 1st Respondent dtd. 20/8/2004 passed in I.D.No.577 of 2001, in by which, the 1st Respondent directed the bank to regularize the services of one Tmt.Sukanya, a Part Time Worker, whose case was represented through Union/2nd Respondent herein, from the date of Award.

(2.) For the sake of brevity, the parties are, in short, referred to as Bank, Employee and Union respectively (for indian Bank, Tmt.Sukanya and indian bank Employees' Association). Brief Facts:

(3.) It was the case of the bank that one Sukanya was appointed as a Temporary Part-Time Sweeper engaged by the bank in terms of Chapter 10 Clause 20.8 of Bipartite Settlement dtd. 19/10/1966 (in short 'Settlement of the year 1966') only for a period of three months only as stipulated therein. The Employee has no right to claim permanency as per Clause 20.8 or 20.12 of the Settlement of the year 1966 and she is not entitled to any benefits, except for considering her case in preference as and when vacancy arises.