RAJASTHAN GRAMIN BANK Vs. BISHAN LAL BAIRWA

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal by the Management is to an order, dated 2nd August, 2007, passed by an Appellate Bench of the High Court of Judicature at Rajasthan, Jaipur Bench in CSA (W) No. 339 of 2005, whereby the order passed by the learned Single Judge, directing the Management to comply with the provisions of Section 17B of the Industrial Disputes Act, 1947 (for short,"the Act") has been affirmed.

(3.) Since the issue involved in the appeal is short, with the consent of learned Counsel for the parties, we proceed to dispose of the matter at this stage itself.