P.B. Bajanthri, J. - (1.) - In the instant writ petition, petitioner-Canara Bank has assailed the award dated 25.4.2014 passed by the Central Government Industrial Tribunal-cum-Labour Court-II, Chandigarh (for short 'CGIT') (Annexure P-9).
(2.) Petitioner has evolved policy for the purpose of appointment of Part Time Employees (for short 'PTEs) in the petitioner bank. Vide Annexure P-3 method of appointment, process of selection, duties of PTEs etc. are reflected.
(3.) Annexure - I to the policy relates to eligibility norms for PTEs, which contains area-in-use, staff strength, wages of PTE and working hours per week. Area-in-use from 1000 Sq.ft. & below to 1000 sq. ft. or more, staff strength 15 or more to 55 or more, wages of PTE on consolidated wages of Rs. 225/-, on 1/3 scale wages to two PTEs on 3/4 scale wages, working hours per week more than 3 hours to less than 6 hours to more than 19 hours to 29 hours and thereafter for the purpose of 4000 sq.ft. To 6000 sq.ft., 55 or more staff strength, wages of PTE one on 3/4 scale wages and one PTE on 1/3 scale wages for which working hours per week has been stipulated.;