BINOY KUMAR SINHA Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Mr. N.J. Khataniar, learned counsel appears for the petitioner, while Mr. H. Buragohain, learned counsel appears for the State Bank of India.

(2.) The petitioner who served as a Sweeper in Dinjan Branch of the SBI challenges the Award dtd. 30/9/2013 passed by the Industrial Tribunal, Guwahati, whereby the termination of the petitioner's service as a daily wager w.e.f. 16/9/2008 was upheld and the reference was answered against the disengaged workman.

(3.) The petitioner's counsel submits that the petitioner was appointed verbally as a Sweeper on 29/3/2004 and worked in the SBI Dinjan Branch. The petitioner was given Rs.50.00 per day as a Sweeper, which was enhanced to Rs.60.00 per day. He was also paid Rs.30.00 per day since January, 2008 for cleaning the ATM. Later he was also given allowance when asked to clean the bank premises, i.e., cutting grass etc. The petitioner was also sometimes asked to work as a messenger for the bank, for which he was given TA/DA.