RAM RATAN Vs. CANARA BANK

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) Appellant/workman has preferred this intra-court appeal challenging the impugned order dated 11.10.2011 passed by learned Single Judge, whereby writ petition filed by respondents Nos. 1 & 2 against the award of Central Industrial Tribunal, Jaipur dated 2.4.1996 was allowed and award of the Tribunal, whereby penalty of dismissal of workman from service was converted into an order of penalty of with-holding of four annual grade increments with cumulative effect was set aside.

(3.) Briefly stated the facts of the case are that appellant/workman was appointed as probationer clerk and joined the respondent Bank on 28.10.1982. The respondent Bank issued a charge-sheet to workman-appellant on 8th/9th April, 1986. After completion of departmental enquiry, the dismissal order of workman dated 30.5.1987 was passed, which was challenged by him before Central Industrial Tribunal. The Tribunal set aside the order of dismissal from service and passed an order of with-holding of four annual grade increments with cumulative effect. Being aggrieved with the award, the respondent Bank filed a writ petition, which has been allowed by Single Judge vide order, impugned in this intra-court appeal.