NARAYAN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) There is no dispute that the second respondent has held that there was sufficient cause shown for the petitioner's absence and that the petition to set aside the ex parte award was rejected solely on the ground that when once an award is published in the Official Gazette, there is no power for the Industrial Tribunal to entertain an application for setting aside the ex parte award.

(2.) This Court in an unreported judgment in the case of The Karnataka State Road Transport Corporation and Another v Sindhanoor Veerabhadrappa and Another, while making reference to the case of Grindlays Bank Ltd. v The Central Government Industrial Tribunal and Others , has held as follows:

(3.) It is brought to my notice that the order of the single Judge is confirmed in Writ Appeal No. 323 of 1988 also. The learned counsel for the petitioner further drew my attention to judgment of the Supreme Court reported in Satnam Verma v Union of India. The Court while referring to the Grindlays Bank case as held as follows: