CHAKRADHARI SHARAN SINGH,J. - (1.) Heard learned counsel for the parties.
(2.) Ministry of Labour, Government of India, had made following reference dated 24.05.2017 under clause (d) of sub section (1) and sub section 2A of Section 10 of the Industrial Disputes Act, 1947, (hereinafter referred to as the 'Act'), in the wake of an Industrial Dispute between the Chief General Manager, State Bank of India, Local Head Office, Patna and the petitioner, the workman:- "Whether the action of the management of SBI, Local Head Office, Patna in terminating the service of Ram Vinay Singh, Ex- messenger w.e.f. 01.10.1998 is justified? If not, to what relief the workman concern is entitled to?"
(3.) The said reference gave rise to Reference Case No. 03 (C) of 2017 before the Industrial Tribunal, Patna.;