STATE BANK OF INDIA Vs. K B RAJU

JUDGEMENT

(1.) the petitioner has sought for the quashing of the order dated 20-7-1989 passed by the central government industrial tribunal, Bangalore, on I a-vi in central reference No. 46 of 1988 on its file and consequentially for an order allowing I a vi filed by the petitioner and to direct the tribunal to receive the original enquiry proceedings book(original of Ex.M-13 therein) and direct it to review its order dated 6-3-1989 in the light of the production of the said document. In the application for additional prayer dated 8-2-1990 filed on 22-2-1990, alternatively the petitioner has prayed for quashing the order dated 6-3-1989 passed by the tribunal and to direct it to take into consideration the original of Ex M-13 produced before it and to pass an order afresh on the additional issue

(2.) i.a-vi is an application preferredunder rules 24 and 28 of the Industrial Disputes Act, 1947('the act' for short) wherein the petitioner herein is the II party whereas respondent-1 herein is the I party. The prayer was for recall of the order dated 6-3-1989 made on the additional issue. The additional issue was "whether the II party proves that it has held the domestic enquiry in accordance with law."

(3.) i.a-VI was filed by the chiefgeneral manager, state bank of India, Madras, and it was opposed by k b. Raju who is respondent-1 herein.