SRI LINGARAJ MOHANTY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Both these petitions - one by the management i.e. W.P.(C) No.16565 of 2011, and the other by the workman being W.P.(C). No.27732 of 2011 - are directed against the same impugned award dtd. 29/12/2010 passed by the Central Government Industrial Tribunal-cum-Labour Court, Bhubaneswar (CGIT) in I.D. Case No. 10 of 2005.

(2.) A dispute referred for adjudication reads as under:

(3.) The CGIT came to the conclusion that the workman was liable to be reinstated "in some casual or temporary vacancies now existing or likely to arise in near future' and also held entitled to receive a sum of Rs.30,000.00 as compensation for the illegal termination of services by the management.