Abhay Manohar Sapre, J. - (1.) This appeal is directed against the final judgment and order dated 23.08.2007 passed by the High Court of Punjab and Haryana at Chandigarh in C.W.P. No.16286 of 2006 whereby the Division Bench of the High Court allowed the writ petition filed by respondent No.1-Bank and quashed the award dated 30.05.2006 passed by the Presiding Officer, Central Government Industrial Tribunal-cum-Labour Court, New Delhi in I.D. No.103/98.
(2.) In order to appreciate the controversy involved in the appeal, it is necessary to set out the relevant facts in detail infra.
(3.) The appellant herein was the employee of respondent No.1-Punjab National Bank (PNB).;