CENTRAL BANK OF INDIA Vs. DULAL CHANDRA SANTRA

JUDGEMENT

(1.) This intra-court writ appeal is directed against a judgment and order dated 3rd January, 2019 of a learned Judge of this Court, whereby WP No.84 of 2013 presented by the workman (respondent no.1 herein) was allowed. In so allowing, the learned Judge set aside the award of the relevant tribunal impugned before His Lordship holding that dismissal of the workman from service was not unjustified and, therefore, he was not entitled to any relief. His Lordship also proceeded to grant compensation in a sum of Rs.42,58,924.57 to the workman considering that he had attained the age of superannuation and there was no scope for his reinstatement in service.

(2.) The employer of the workman, i.e., Central Bank of India is the appellant before us. GA.No.774 of 2019 is an application for stay of operation of the impugned order.

(3.) We have heard Mr. Ghosh, learned advocate appearing for the bank (the appellant) and Mr. Ahmed, learned advocate appearing for the workman. In course of consideration of the application for stay, we have had the occasion of hearing the learned advocates for the parties address us on the merits of the appeal. In such view of the matter, we feel that no useful purpose would be served in disposing of the application for stay and keeping the appeal pending. Accordingly, with the consent of the learned advocates, we treat the appeal as on day's list and proceed to dispose of the same here and now.