ASSISTANT GENERAL MANAGER STATE BANK OF INDIA REGION III ZONAL OFFICE TIRUCHIRAPALLI Vs. CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT

JUDGEMENT

(1.) BOTH the writ petitions challenges the very same award dated 21.05.2007 passed by the Central Government Industrial Tribunal cum Labour Court, Chennai, in I.D.No.36/2006. By the impugned award, the Labour Court gave the relief of reinstatement to the workman, with continuity of service and other attendant benefits, but without backwages. While the Management of State Bank of India represented by its Assistant General Manager, Region-III, Tiruchirapalli was aggrieved about the grant of reinstatement with service continuity, the workman was aggrieved about the denial of backwages. Since both the writ petitions challenges the very same award, they are grouped together and a common order is passed.

(2.) FOR the sake of convenience, the parties are referred to as "Management" and "Workman", as the case may be.

(3.) AS against the dismissal, the workman raised an industrial dispute before the Central Government Industrial Tribunal cum Labour Court. The Conciliation Officer, after issuing notice to the parties, as he could not bring about mediation, sent a failure report to the Central Government. The Central Government, Ministry of Labour, vide order dated 06.06.2006 referred the following issue for adjudication by the Central Government Industrial Tribunal cum Labour Court, Chennai: