STATE BANK OF INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) The appellant has preferred this appeal against judgment passed by the learned Single Judge dated September 16, 1985 in C.W.J.C No. 422 of 1983.

(2.) The Respondent No. 4 was a causal employee of the appellants State Bank of India (in short "Bank"). His services were terminated (retrenched). Such retrenchment was held to be illegal by an award detect July 23, 1983, pronounced published on August 11, 1983 by the Presiding Officer, Central Government Industrial Tribunal, Dhanbad. It is against the said Award dated July 23, 1983, the Bank moved this Court by filing the aforementioned writ application, which was confirmed by the learned single Judge of this Court by impugned judgment dated September 11, 1985 after some modification relating to arrears of salary. The Bank has preferred this appeal against the same.

(3.) The facts of the case lie in a narrow compass, which are as follows.