- (1.) This is the third innings of litigation between the parties cause of action of which arose in the year 1969.
(2.) Brief facts of this case as admitted to the parties are that respondent Nos. 3 to 27 were employees of the petitioner State Bank of India. By order dated August 16, 1969 they were dismissed from service by the Bank. Thereafter on June 21, 1985 an industrial dispute was raised by the said workmen and the Central Government made reference to the Central Government Industrial Tribunal-cum-Labour Court, Kanpur. The terms of the reference are quoted below: "Whether the action of State Bank of India in relation to their Gorakhpur Branch in terminating the services of Shri Ram Chander Dubey and 25 other employees of the Bank (as mentioned in Annexure) is justified? If not, to what relief are the workmen concerned entitled?"
(3.) The said reference was registered as Industrial Dispute Case No. 255 of 1985. After hearing the parties, the Industrial Tribunal gave its award on February 2, 1987 holding that all the workmen mentioned in the Annexure to the reference order are entitled to be reinstated in service with effect from August 16, 1969. The workmen, however, accepted the said award but the Bank, being aggrieved by the same, challenged it by means of filing a Writ Petition No. 9901 of 1987. The said writ petition was dismissed by this Court vide judgment and order dated January 9, 1997. The award thus became final between the parties. It is not disputed between the parties that respondents 3 to 27 were reinstated in service.;