S K GAUR Vs. DENA BANK BHOPAL

JUDGEMENT

(1.) This order shall govern the final disposal of Writ Petition No. 15017/2008 (Dena Bank, Bhopal v. S. K. Gaur) and Writ Petition No. 3806/2009 (S. K. Gaur v. Dena Bank, Bhopal) as both these writ petitions under Article 227 of the Constitution of India are directed against the Award passed by the Central Government Industrial Tribunal-cum-Labour Court on 01-02-2008.

(2.) Relevant facts are carved out from Writ Petition No. 15017/2008. Respondent (hereinafter referred to as 'employee') while appointed as Cashier-cum-Clerk with the petitioner-Bank (hereinafter referred to as 'employer') in June, 1978 was proceeded against and by order dated 26-09-1978 his services were terminated while he was on probation for the irregularities committed by him. Later on keeping in view the undertaking given by the employee of future good conduct, he was reappointed on 29-11-1979.

(3.) The employee was charge sheeted on 21-12-1982 which culminated into punishment of stoppage of one increment with cumulative effect.