A VEERAMANI Vs. PRESIDING OFFICER, CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL, SHASTRI BHAWAN, HADDOWS ROAD; INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The writ petition is filed against the award made in ID.No.51 of 2003 passed by the first respondent/Central Government Industrial Tribunal, thereby upholding the termination of services of one A.Veeramani by the 2nd respondent/Bank on the ground of deemed voluntary retirement.

(2.) The said A.Veeramani whose cause is espoused by the Union was an employee of Indian Overseas Bank and he did not admittedly attend office between 05.02.1999 and 15.12.1999 and the bank sent three letters dated 26.06.1999, 13.07.1999 and 15.09.1999 calling him to report for duty. The last notice dated 15.09.1999 was sent invoking Clause 17 of the Bipartite agreement, thereby calling upon the employee to report to duty within 30days. The same was followed by the order dated 25.10.1999, in and under which, the employee was communicated about the bank decision, to treat him as deemed to have voluntarily retired from service of the 2nd respondent/Bank. Aggrieved by the same, the said Veeramani approached the petitioner Union, who inturn raised industrial dispute regarding non employment of Veeramani and the same was referred for adjudication to the first respondent/Tribunal.

(3.) Before the Tribunal, the Veeramani was examined and Exs.W1 to W14 were marked on the side of the claimant and one R.Mahalakshmi was examined and Exs.M1 to 17 were marked on the management side. The Industrial Dispute, was on the basis of the available materials, dismissed by holding that the order passed by the management against the employee was legal and justified. Hence, this writ petition by the said Veeramani before this court.