ASSITANT GENERAL MANAGER Vs. PALADUGU ANIL KUMAR

JUDGEMENT

(1.) These writ appeals arise by a common judgment issued by the learned single Judge adjudicating on the sustainability of a common award in different references made under Section 10 of the Industrial Disputes Act, 1947 (for short 'ID Act'). The references were by the Central Government in relation to certain issues raised as regards persons claiming to be workmen seeking re-employment, regularization and other reliefs in connection with their employment with the State Bank of India; hereinafter referred to as 'SBI'.

(2.) We have heard learned senior counsel appearing for the appellant - SBI, learned senior counsel appearing for the respondents - workmen in different matters and the learned counsel appearing for the respondent - workman in WA.No.1357 of 2014.

(3.) At the outset, we may record that the common order, which is impugned before us, is a result of an adjudication by the Labour Court which ended up against the interest of the workmen and therefore, issued as a common award. We say this here and now, because, after hearing the learned counsel for the parties, it appears to be clear that the respondent in W.A. No.1357 of 2014 has certain pleadings on facts, which are totally different from the other persons, who are among the respondents in these writ appeals before us. We will deal with that issue later on.