STATE BANK OF INDIA Vs. INSPECTOR OF LABOUR

JUDGEMENT

(1.) 1.00 The moot question that arises for determination is whether the temporary employees of Nationalised Bank are entitled to claim the benefits under Tamil Nadu Establishments (Conferment of Permanent Status to Workmen) Act, 1981 (in short "Act 1981").

(2.) 00 The petitioners in the writ are State Bank of India and its officials.

(3.) 00 The specific contention of the petitioners is that the workmen are given temporary employment in the Petitioner's Bank and they are eligible to be absorbed into the permanent posts, as and when there is a vacancies in the permanent posts. But, it should be in accordance with the seniority in the waiting list and the said procedure was strictly in accordance with the settlements which have been entered into all India Level with the All India State Bank of India Staff Federation.