- (1.) This appeal is preferred to question correctness of the order dated March 27, 2014 passed by the learned Single Bench in S.B. Civil Writ Petition No. 3313/2000. By the judgment impugned, the learned Single Bench affirmed the award passed by the Industrial Tribunal dated 14.3.2000.
(2.) The factual matrix necessary to be noticed for adjudication in this appeal is that the appropriate Government by a notification dated 7.6.1999 referred an industrial dispute for its adjudication to the Industrial Tribunal, Jaipur in the terms that "whether the action of the management of UCO Bank treating the qualification of Hindi Sahitya Sammelana, Allahabad not equivalent to the matric and consequently not promoting Sh. Hanuman Prasad Soni, Daftari despite his 20 years of satisfactory service in the Bank whereas his juniors were promoted by the management is justified? If not, what relief the workman is entitled to -.
(3.) In the statement of claim, the appellant -workman mentioned that he acquired a qualification of Prathama in the year 1983 which was a qualification equivalent to Secondary School Examination but the employer ignoring that, did not promote him in the ministerial cadre. The statement of claim was also supported by an affidavit sworn in by the workman.;