STATE BANK OF INDIA Vs. PRESIDING OFFICER

JUDGEMENT

(1.) BOTH the writ petitions seek to challenge the award dated 22.06.2011 passed by the Central Government Industrial Tribunal -cum -Labour Court, Chennai, ("the Tribunal" for short) in I.D. No.23 of 2008. Hence, both these writ petitions are decided by this common order.

(2.) WHILE W.P. No.39 of 2012 is filed by the State Bank of India, W.P. No.2101 of 2012 is filed by one Sivaraman, a workman of the said bank.

(3.) THE second respondent joined the services of the petitioner bank on 25.11.1970 as a subordinate staff and on 01.11.1982, he was promoted as a Clerk. On 08.09.1989, while he was working in the Madurai City Branch, he applied for a consumer loan for the purchase of a Videocon Washing Machine.