- (1.) The present writ petition has been preferred by the workman against the award dated 30.7.2013 passed by the Tribunal cum Labour Court, Kanpur in I.D No.38 of 2008 (Shri Pramod Kumar Dubey versus The Regional Manager, State Bank of India, Kanpur).
(2.) Central Government on 2.6.2008 referred the following dispute for adjudication to the tribunal: "Whether the action of the management of State Bank of India, Kanpur in terminating the services of Shri Pramod Kumar Dubey (Guard) with effect from 12.6.2004 is just fair and legal. To what relief is the workman concerned is entitled?"
(3.) The petitioner-workman was engaged as a guard by the State Bank of India, Kanpur on 16.9.2003 and worked till 11.6.2004 and was removed by oral order on 12.6.2004 in violation of Section 25F, without reason, notice or retrenchment compensation; had completed 270 days.;