STATE BANK OF INDIA Vs. MUKESH KUMAR

JUDGEMENT

(1.) These petitions take exception to the award of Central Government Industrial Tribunal-cum-Labour Court ('Tribunal') dated 24-02-2014 whereby the Tribunal declared the termination of respondents-workmen as illegal and directed the employer to reinstate them with 50% backwages.

(2.) The contention of the employer is that the workmen were daily rated employees working in State Bank of Indore. The union of the workmen raised an industrial dispute seeking their regularization/absorption in the State Bank of Indore. The said application is placed on record before this Court with I.A. No.2393/18.

(3.) Shri Ashish Shroti, learned counsel for the petitioner by taking this Court to the said application for initiating conciliation proceeding under the Industrial Disputes Act, 1947 (I.D. Act) dated 08-07-2010, contended that in the said conciliation application, the union has prayed for absorption/regularization of certain members. The termination of present respondents was not the subject matter of the said application. In fact, the workmen were discontinued on different dates which are mentioned as under:-