MANAGEMENTOF INDIAN BANK Vs. PRESIDIND OFFICER

JUDGEMENT

(1.) THE writ petition is filed by the Management, seeking to challenge an Award passed by the Central Government Industrial Tribunal cum Labour Court (for short CGIT) made in I.D.No.423 of 2004 dated 28.12.2006. By the impugned Award, the CGIT held that the punishment of compulsory retirement given to the workman represented by the second respondent Union was not justified and that he was entitled for reinstatement into service with continuity of service, backwages and other attendant benefits.

(2.) WHEN the writ petition came up on 24.04.2008, notice of motion was ordered. Subsequently, an interim stay was granted on 03.11.2008 and it was extended on two occasions and it continued till 08.12.2008. Subsequently, the writ petition was admitted on 17.02.2009. But no interim order was granted.

(3.) ON notice from this Court, the second respondent has filed a counter affidavit dated 29.10.2008. Enquiry proceedings were filed by the Management in the form of additional typed sets.