- (1.) THE ambit and scope of S. 25f read with S. 25b of the Industrial Disputes Act, 1947 (hereinafter called the Act), is the pivotal question requiring determination at our hands in this writ appeal. The circumstances leading to the filing of the appeal need a notice at the threshold.
(2.) THE following industrial dispute between a workman and the management of State Bank of India, Madras, was referred to the Industrial Tribunal, Madras, for adjudication under S. 10 (1) (d) of the Act by Government of India, vide order No. D-12012/209/80-D. A. , dated 30 July 1981 : "whether the action of the management of State Bank of India, Madras, in terminating the services of Sri A. Perumal, ex-watchman, with effect from 21 May 1979 is justified ? If not, to what relief is the workman concerned entitled"
(3.) THE cause of Perumal had been espoused by the second respondent herein. According to the case of the Workman, he after serving in the Indian Army, as a driver, for about 15 years was discharged from the army on 4th April 1978, whereafter he got himself registered with the Ex-servicemen Welfare D. S. S. and A. Board.;