CENTRAL BANK OF INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsels for the parties.

(2.) Present writ petition has been filed for quashing the ex-parte award dated 23.09.2013 passed by the Central Government Industrial Tribunal-cum-Labour Court at Dhanbad in Reference Case No.22 of 2012.

(3.) From the pleading, it appears that concerned workman namely, Munjay Kumar has claimed that he is working with the respondents since 04.10.1999 and he has been paid wages till 27.09.2011 i.e. more than 240 days. Thereafter, it has been claimed that he has been retrenched contrary to the provision of the Industrial Disputes Act,1947 and accordingly, dispute has been raised and after failure of conciliation, reference has been made being Reference Case No.22 of 2012. The terms of reference is as follows: "Whether the action of the management of Central Bank of India, Muzaffarpur in terminating the service of Munjay Kumar w.e.f. 23/08/2010 is legal and justified? What relief the claimant is entitled to?"