UCO BANK Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this case, the petitioner-Bank is challenging the award dtd. 6/6/2012 passed in Reference No.94 of 2006.

(3.) As per the workman, he was orally appointed by the management of UCO Bank, Munger, to discharge the duty as a Peon with effect from 23/5/1981 and after appointment, he started working as Peon from 10:00 am. to 06:00 pm. and from 10:00 am. to 3:00 pm. on certain days. The duties of workman included taking out ledger, registers from almirah, placing the same on tables, counters and vice-versa, carrying token book and scroll book, posting mails, distribution of bank's dak, serving water/tea to the officers and staff. He was being paid wages Rs.5.00 per day initially, which was subsequently raised to Rs.35.00 per day. The payment was made through vouchers. When he was working with the Bank, a settlement was arrived at between the representative of the workmen Union and the management of the UCO Bank at the apex level on 12/10/1989 for permanent absorption of the services of all daily wages workmen performing the works of peon, working for 240 days during the period 12/10/1986 to 12/10/1989. Following that settlement, the petitioner filed an application for permanent absorption in the services of the Bank as a Peon, but all of a sudden, the management instructed the petitioner on 1/12/1997 to stop his work and not to attend the office, thereby the services of the petitioners were terminated with effect from 01/12/1997.