- (1.) Heard Sri Kartikey Bajpai, learned counsel for petitioner and Ms. Megha Pandey, holding brief of Sri Vinay Shanker, for Bank.
(2.) Petitioner has challenged the award dated 13.8.2004 of Government of India, Ministry of Labour. Vide their order No.L-12011/219/2001-IR(B-II)dated 11.3.2002, the Government of India, Ministry of Labour had referred the following dispute for adjudication to Presiding Officer CGIT-cum-Labour Court, Lucknow : "Whether the action of Management of Syndicate Bank in not granting family pension to Smt.Phool Kumari w.e.f. 9.12.1997 under the pension scheme is just, fair and legal If not, what relief she is entitled to "
(3.) The State Secretary of Syndicate Bank Employees Union filed statement of claim and the opposite party filed written statement. Mrs. Phool Kumari has filed claim through Employees Union. The Presiding Officer by order dated 13.8.2004 concluded that the management of Syndicate Bank in not granting family pension to Phool Kumari is just, fair and legal. Issue was answered in favour of the management and workman Phool Kumari was not found entitled for any relief.;