STATE BANK OF INDIA Vs. INDUSTRIAL TRIBUNAL HYD

JUDGEMENT

(1.) This writ appeal filed by the Management of the State Bank of India is directed against the order of the learned single Judge dated 23-8-1996 in WP No. 193 of 1987.

(2.) The workmen of the State Bank of India, Region II, Vijayawada sought reference of the following industrial dispute to the Industrial Tribunal, Hyderabad for adjudication under Section 7-A read with Section 10(1)(d) of the Industrial Disputes Act, 1947 (for short 'the Act').

(3.) The said industrial dispute was numbered as Industrial Dispute No. 2 of 1984. The case of the Union before the Industrial Tribunal, as set out in the claim statement, is that Sri Golla Vijayendra Rao was appointed as a waterman at the Vijayawada-I Branch of State Bank of India on 19-4-1982 and his duties consisted of serving drinking water to the Bank staff and the customers who visit the bank; after he put in service of 60 days, his services were terminated from 28-6-1982 by oral orders. It was also alleged by the Union that after terminating the services of temporary and ad-hoc employees after 60 days or 90 days, the management of 2002(3) ALD Mar 1st the Bank resorted to appointing others on similar terms. The management of the Bank in its claim statement stated that the services of Golla Vijayendra Rao were engaged only for a period of 70 days as a temporary waterman and after the said period was over, his services were terminated and he did not put in continuous service of 240 days.