R.K.MERATHIA, J. - (1.) THE petitioner has. prayed for setting aside the award (Annexure 7) passed by respondent No. 3 in Reference No. 41 of 1992 under which the tribunal held that the termination of the workmen (respondents No. 5, 6 and 7) and denying their reinstatement and regularisation in services of the Bank was not valid and justified and directed the petitioner Bank to regularise them in service from 1.1.1991 and to pay at least 30% of the full back wages from that day.
(2.) NO body appeared on behalf of the petitioner. Heard Mr. Srivastava, on behalf of the workmen -respondents No. 4 to 7. The following dispute was referred by order dated 4.6.1992 for adjudication: Whether the action of the management of Vaishally Kshetriya Gramin Bank in terminating/retrenching S/Shri Collector Singh, Jaikant Thakur and Mithilesh Lal from their services and further denying their reinstatement/regularisation is legal and justified? If not, to what relief the concerned workmen are entitled?
(3.) THE case of the workmen, namely, Kalaktar Singh, Jaykant Thakur and Mithilesh Lal was that they worked from 13.1.1978, 28.4.1978 and 31.8.1979 respectively and they completed more than 240 days in continuous service within a year, but they were stopped/terminated on 1.8.1982, 14.10.1981 and 1.4.1985 respectively without any notice pay/compensation under Section 25F of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act").;