- (1.) List is revised. Learned counsel for the petitioner is present. Learned counsel for the respondent has, despite his name shown in the cause list, not taken care to appear even in the revised list.
(2.) The present petition has been filed by the petitioner bank against an award passed by the Industrial Tribunal dated September 17, 1985 in Industrial Dispute No. 238 of 1983. The order of reference is quoted herein below. "whether the action of the management of State Bank of India in relation to their Kunda (Pratapgarh District) in terminating the services of Shri Amar Kumar Pande Guard with effect from January 12, 1983, is justified? If not, to what relief is the workman concerned entitled?"
(3.) The facts of the case are that the respondent workman was engaged as Badli Guard at the branch of the bank at Kunda, District Pratapgarh from March 27, 1982 and worked uptil January 12, 1983.;