THEDEPUTY GENERAL MANAGER (SME) Vs. THE PRESIDINGOFFICER

JUDGEMENT

(1.) Both these writ petitions have been filed questioning the award dated 30.04.2012 in I.D.No. 90 of 2006 passed by the Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Chennai. W.P.No. 24952 of 2012 has been filed by the Management of State Bank of India, questioning the direction given by the Tribunal to reinstate the 2nd respondent/employee, without backwages, but with continuity of service and all other attendant benefits. W.P.No. 2529 of 2012 has been filed by the Workman questioning the same award with regard to withholding of backwages as punishment to him.

(2.) Since the issues involved in both the above writ petitions are interconnected to each other, they are disposed of by way of this common order. For the sake of convenience, the parties are referred to as Management and Workman.

(3.) The brief facts, in a nutshell, are as follows :