DEPUTY GENERAL MANAGER Vs. PRAKASH CHANDRA PUROHIT

JUDGEMENT

(1.) Both the writ petitions have been filed assailing the judgment and award dated 03.06.2005 passed by the Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Bhubaneswar (for short 'the Tribunal') in I.D. Case No. 20 of 2000, whereby he directed the Management of State Bank of India, Zonal Office, Berhampur in the district of Ganjam (for short 'the Management') to pay all retrenchment benefits (except notice benefits) to the Workman, namely, Prakash Chandra Purohit, Ex-Temporary Messenger of State Bank of India, Matikhalo Branch, Devi Nagar, Chatrapur in the district of Ganjam (for short 'the Workman') calculated from the date of his (Workman's) initial joining, i.e., on 30.07.1985 till the agreement with the Federation came into being and further to pay a lumpsum amount of Rs.50,000/- to the Workman as well, in lieu of reinstatement in service.

(2.) W.P.(C) No.15759 of 2005 has been filed by the Management (Deputy General Manager, State Bank of India, Zonal Office, Berhampur in the district of Ganjam) and W.P.(C) No. 16033 of 2005 has been filed by the Workman. Since both the writ petitions have been filed assailing the self-same judgment and award passed in I.D. Case No. 20 of 2000, the same were heard analogously for the sake of convenience and are disposed of by this common judgment.

(3.) I.D. Case No. 20 of 2000 was set in motion pursuant to a reference made by the Government of India in the Ministry of Labour vide their Order No.L-12012/321/99/IR (B-1) dated 27.09.2000, which is as follows: