STATE BANK OF INDIA Vs. B. MURALI KRISHNA

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India for the following relief:-

(2.) Heard Sri K.B.Ramanna Dora, learned counsel for the writ petitioner and Sri Jada Sravan Kumar, learned counsel for the 1st respondent.

(3.) The Government of India, Ministry of Labour and Employment, made a reference to the Central Government Industrial Tribunal-cum-Labour Court at Hyderabad, to give its award on the action of the Management of the State Bank of India, Tirupathi, in terminating the service of the 1st respondent herein (hereinafter called, 'the workman'), is illegal and justified. The said reference was registered as Industrial Dispute No.1 of 2006 on the file of the Central Government Industrial Tribunal- cum-Labour Court at Hyderabad.