S B I Vs. U O I

JUDGEMENT

(1.) This writ petition is filed at the instance of the State Bank of India (hereinafter referred to as 'the Bank') seeking to challenge an award, dated May 15, 1997 (Annexure-1) given by the Central Government Industrial Tribunal No, 1 at Dhanbad on a reference made to it under Section 10(l)(d) of the Industrial Disputes Act, 1947. The dispute under reference was regarding the validity of the bank's action in terminating the services of thirteen individual workmen and the reference was made in the following terms:

(2.) The Tribunal in its award found and held that:

(3.) The Tribunal then went on to direct as follows: