RAKESH TIWARI, J. - (1.) This writ petition is directed against the award dated May 13, 1998, Annexure 6 to the writ petition, passed by the Presiding Officer, Central Government Industrial Tribunal-cum- Labour Court, Kanpur (for short 'Labour Court'). By the impugned award, the Labour Court has granted compensation to the petitioner in lieu of reinstatement.
(2.) Briefly stated, the facts of the case are that the name of the petitioner was sponsored by the local Employment Exchange and was engaged on April 1, 1985 as daily wager in the Transport Nagar Branch of the Canara Bank, Agra upto November 27, 1989. He worked as daily wager from time to time and worked in different branches of the Bank, namely, Bodla, Jaipur House Colony, Bhainpur from November 20, 1989 to July 30, 1990. He then claims to have been transferred to Canara Bark at Firozabad w.e.f. August 30, 1990 and worked there upto November 30, 1993 without any break and then at Sadar Bazar Branch, Firozabad till March 20, 1995. His services were dispensed with by the Regional Manager, Canara Bank, Agra on March 21, 1995.
(3.) After the conciliation proceedings between the parties failed, the Central. Government referred the industrial dispute under Section 10(1) of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act') in the following terms: "Whether the action of the management of Canara Bank in terminating the services of Sri Pramod Kumar w.e.f. March 21, 1995 is justified and legal? If not, to what relief the workman is entitled to ?;