This civil appeal was filed by Viveka Nand Sethi the workman against the Chairman of Jammu Kashmir Bank Ltd challenging the termination of his services under Clause of the Bipartite ... Settlement dated The High Court upheld the decision of the Central Government Industrial Tribunal-cum-Labour Court which ruled that the workman should be reinstated with past service benefits but without back wages The Bank filed a counter-appeal challenging the award and argued that the termination complied with the terms of the Bipartite Settlement and the principles of natural justice