- (1.) HEARD learned Counsellor the parties.
(2.) THIS writ petition is directed against award dated 31. 7. 1989 given by Presiding Officer, Central Government, Industrial Tribunal Labour Court, Kanpur in Industrial Dispute No. 277 of 1985. The following matter was referred to the Tribunal: "whether the action of the management of union Bank of India in stopping two annual increments of Sri S. N. Tripathi, Head Cashier, union Bank of India, Koelsa Branch, permanent (sic.) having effect of postponing of future increments for two years is fair, just and legal, if not, to what relief workman concerned is entitled?"
(3.) CHARGE-SHEET was served upon the petitioner on 18. 2. 1981 containing the allegations that on 18th april and 19th April, 1980 at about 10 a. m. he refused to accept the cash from Bank's customers in spite of being advised by Branch Manager to accept the cash and further that on 19th April, 1980, after refusing to accept the cash from the customers, he directed the customers to approach the branch Manager for handing over the cash to him. After full-fledged enquiry by Enquiry Officer, aforesaid punishment was awarded to the petitioner.;