- (1.) The petition has been filed against the Award of Central Government Industrial Tribunal-cum-Labour Court-I, Chandigarh, directing payment of compensation of Rs. 40,000/- to the workman instead of reinstatement and backwages claimed.
(2.) Case of the workman before the Labour Court was that the workman was appointed in the Bank and his services were terminated on 1.2.2002 after completion of 240 days without compliance of the provisions of Section 25-F of the Industrial Disputes Act, 1947 (for short, "the Act").
(3.) Case of the workman was taken up along with twelve industrial disputes mentioned in para 2 of the Award. The Labour Court also observed that the workman tiled Writ Petition No. 834 of 2002 for regularisation in this Court, which was disposed of with a direction to decide the representation of the workman. The Bank terminated the services of the workman. The workman was appointed on temporary basis.;