PUNJAB NATIONAL BANK Vs. PRESIDING OFFICER, CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT AND ORS.

JUDGEMENT

(1.) PUNJAB National Bank has instituted the instant writ petition directed against the award dated 23.1.2009, Annexure P3, passed by the Presiding Officer, Central Government Industrial Tribunal -cum -Labour Court, Chandigarh whereby, while answering the reference, the punishment of dismissal from service imposed upon workman -respondent No. 2 has been substituted with a punishment of stoppage of two increments with cumulative effect and as such, the workman has been held entitled to reinstatement with continuity of service and full backwages.

(2.) BRIEF facts may be noticed.

(3.) HAVING heard learned counsel for the parties at length and upon perusing the pleadings on record, this Court is of the considered view that the impugned award cannot sustain.