PUNJAB NATIONAL BANK Vs. NIPUL CHANDRA DAS

JUDGEMENT

(1.) Heard Mr. S. Dutta, the learned Senior Counsel assisted by Ms. K. Borah, the learned counsel who appears on behalf of the petitioner; Mr. S. Chakraborty, the learned counsel who appears on behalf of the respondent No.1 and Mr. K. Gogoi, the learned counsel appears on behalf of the respondent No.2.

(2.) The petitioner herein has assailed the award dtd. 20/11/2019 passed by the learned Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, Guwahati, Assam in Reference Case No.3/2019.

(3.) The facts which led to the filing of the instant writ petition are that the respondent No.1 herein was appointed as a part-time Sweeper at United Bank of India, Gourisagar Branch, Sivasagar on 1/7/2009 and on 1/4/2016, he was posted as House Keeping-cum-Sub-Staff according to eligibility and governed by the terms and conditions of service in terms of the bipartite settlement.