ETAWAH KSHETRIYA GRAMIN BANK Vs. PRESIDING OFFICER CENTRAL GOVERNMENT INDUSTRIAL TRIBUNALCUMLABOUR COURT AND

JUDGEMENT

(1.) Heard the counsel for the parties and perused the record.

(2.) The petitioner has filed the present writ petition challenging the award dated 3.7.1997 published on 16.8.1997, Annexure-1 to the writ petition. The petitioner-Bank is the Regional Rural Bank established under the Regional Rural Bank Act. The terms and conditions of the employment of the Bank are Government in accordance with the Bank Services Regulations and the guidelines issued by the Government of India and the Reserv Bank of India.

(3.) The facts of the case are that respondent No. 2 was engaged as a part-time daily worker in Etawah Kshetriya Gramin Bank, Raja Ka Bagh Branch, Etawah, for doing odd jobs as and when exigency of work required. He was terminated from service with effect from 2.4.1987 and raised an industrial dispute, which was referred to the Central Government Industrial Tribunal, Kanpur, hereinafter referred to as C.G.I.T.