RAJA M Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner is an Award staff and he has faced with a charge memo followed by an enquiry by the respondent Bank. As per the settlement dated April 10, 2002, the disciplinary action and procedure for workmen, staff have been prescribed. Para 12 of the said settlement reads as follows: 12. The procedure in such cases shall be as follows:

(2.) By exercising the said right, the petitioner had engaged one Rajarathinam as his defence assistant and he was defending him in the enquiry and the said Rajarathinam is continuing to be the defence Assistant even though he belonged to an Officer cadre. While the petitioner is a member of the Sri Ambedkar Trade Union, the said Rajarathinam is its Deputy General Secretary.

(3.) Therefore, the respondent Bank however has now taken up a stand that the said Rajarathinam cannot represent the petitioner being an Officer and he has to engage some other Award staff. This order dated July 7, 2005 which is under challenge.