KARNATAKA VIKAS GRAMEENA BANK Vs. KRISHNAJI

JUDGEMENT

(1.) The subject matter of this Writ Appeal is an award dated 12.04.1994 passed by the Central Government Industrial Tribunal-cum-Labour Court, Bangalore in C.R.No. 40/1989 directing the appellant - Bijapur Grameena Bank - which bank as now is said to have amalgamated with Karnataka Vikas Grameena Bank, constituted under the Regional Rural Banking Act 1976, directing the employer bank to reinstate the respondent to the post of attendar and to pay back wages at 10% from 28.12.1997 till the date of the award.

(2.) This Award had been questioned by filing W.P.No.28114/1999 (L-TER) and a learned Single Judge of this Court who examined the petition was of the view that there was absolutely no scope for interference in the exercise of Writ jurisdiction; that the Award was fully justified on its merits and therefore, dismissed the Writ petition as per order dated 11th March, 2005, which is questioned in this Writ Appeal.

(3.) The Writ appeal itself came to be dismissed as per order dated 16th September, 2008 for non prosecution of appeal as there was no representation for the appellant on that day.