TRILOK SINGH Vs. PRESIDING OFFICER

JUDGEMENT

(1.) This appeal has been preferred against judgment of learned Single Judge, setting aside order in proceedings under Section 33C(2) of the Industrial Disputes Act, 1947 (for short, "the Act").

(2.) The appellant/workman was employed with the respondent Bank, which was a cooperative society. His services were terminated in the year 1982. By award dated 24.5.1994, he was ordered to be reinstated with backwages. The management filed writ petition in this Court and during pendency thereof, the parties reached a settlement on 26.9.1995. The workman gave affidavit to the following effect:

(3.) I affirm that my case has been put in the meeting before the Board of Directors and has been approved for reinstatement from 29.01.1982 with 50% of back wages.