PUNJAB NATIONAL BANK Vs. ANIL KUMAR JAIN

JUDGEMENT

(1.) Instant petition is directed against Award dated February 8, 2005 (Ann.1) whereby Central Govt. Industrial Tribunal Jaipur answered Reference No. L-12012/88/2003 (IR(B-II) in affirmative in favour of Respondent-1 holding action of Punjab National Bank ("Petitioner-Bank") terminating services of the workman as illegal and unjustified; accordingly directed Petitioner-Bank to reinstate the workman with continuity of service without back wages.

(2.) As alleged in statement of claim, the Respondent-workman was engaged as Mini Deposit Collector under Mini Deposit Scheme of the Petitioner Bank vide order dated May 9, 1977 - as per para (a) whereof he was asked to work as publicity-cum-collection: representative of the Bank on a commission of 21/2% on the deposits collected by him -pursuant to which an agreement was executed between Petitioner-Bank and the workman on May 13, 1977. Respondent workman: continuously worked with Petitioner Bank under Mini Deposit Scheme till July 3, 1989; and vide letter dated July 3, 1989 (Ann.3) Respondent workman was informed conveying communication of Sr. Regional Manager of' Branch Jaipur vide letter dated June 28, 1989 advising him not to open further fresh mini deposit account with immediate effect.

(3.) However, it has come on record that' Respondent-workman was permitted to collect funds in old mini deposit accounts under the Scheme till July 23, 1992 despite there being communication dated July 3, 1989 (Ann.3) advising not to open new fresh accounts under mini deposit scheme - reference whereof has been made in para 29 of the Award impugned.