STATE BANK OF INDIA Vs. PUJA

JUDGEMENT

(1.) Heard.

(2.) Appellants and Respondent herein shall be referred to as the Bank and workman respectively for the sake of convenience.

(3.) A glance at the factual background of the case reveals that the workman raised an Industrial Dispute under the Industrial Disputes Act 1947 (for short 'the Act') against the Bank. It was alleged that workman remained in continuous employment with New Shimla Branch of the Bank w.e.f 9/6/2000 till 29/7/2005, on payment of Rs.50.00 as daily wage. She was not allowed to work w.e.f. 29/7/2005 and her services were terminated without any prior notice or salary in lieu thereof, therefore, the workman alleged her retrenchment to be in violation of Sec. 25-F of the Act.