STATE BANK OF INDIA Vs. RAMA KRISHNA BEHERA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Management of State Bank of India calls in question the legality and propriety of award dtd. 14/2/2017 (Annexure-1) passed by learned Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Bhubaneswar (for brevity, 'learned Tribunal') in Industrial Dispute Case No.30 of 2004 directing the Petitioner-Management to reinstate the Workman/Opposite Party No.1 in service with 50% back wages.

(3.) Shorn of unnecessary details, the facts relevant for adjudication of this case are that the industrial dispute set in motion pursuant to a reference made by the appropriate Government. For ease of discussion, the reference to be answered by learned Tribunal read as under:-