AJITKUMAR Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) Petitioner challenges Award - I dtd. 29/10/2020 and Award - II dtd. 6/10/2021 passed by the Labour Court, Aurangabad in Reference IDA No. 12 of 2016 and seeks the relief of reinstatement with full backwages and continuity of service. He further seeks relief of refund of forfeited amount towards pending bills. An alternate prayer is made for payment of compensation in place of reinstatement and full backwages considering advance age and disease of the petitioner.

(3.) Brief facts of the case are that, the petitioner joined respondent No. 1-bank on the post of peon with effect from 3/10/1984 initially as a daily wager and he was made permanent with effect from 1/1/1994. He was promoted as a cash peon with effect from 30/1/1995. He claims that he was diagnosed with Hepatitis-B during the course of testing in a private laboratory on 18/10/2008.