MANOJ KUMAR GUPTA,J. - (1.) Heard Sri Vivek Ratan on behalf of the petitioner and Sri Tirath Raj Gupta and Sri Akash sharma Advocates on behalf of respondent no.3.
(2.) The instant petition is directed against the award dated 17.4.2012 published on 15.6.2012 in I.D. Case No.30 of 2009 by Presiding Officer, Central Government Tribunal-cum-Labour Court, Kanpur holding that respondent no.3 was illegally retrenched from service of the Bank and directing his reinstatement with 50% back wages. The petitioner has also challenged the order dated 12.03.2013, whereby the recall application of the petitioner Bank was rejected.
(3.) In brief, the facts giving rise to the instant petition are that the petitioner is a nationalized bank, against which respondent no.3 raised a dispute regarding illegal termination of his service as a Class IV employee w.e.f. 1.08.2004. The order of Reference is as follows:- "Whether the action of the management of Union Bank of India i.e. Assistant General Manager, Union Bank of India, Anazmandi Vrindaban Branch Mathura in terminating Sri Jagan Prasad Agrawal (workman) from the service of Union Bank of India Anazmandi Vrindaban Branch Mathura with effect from 01.08.04 is legal and justified? What relief the workman concerned is entitled to?" ;