SYNDICATE BANK Vs. I BHAGAWANDAS SHETTY

JUDGEMENT

(1.) THE management in this appeal is challenging the legality and the correctness of the order passed in Writ Petition No.9721/2005 dated 15th July, 2005.

(2.) THE facts of this case are as hereunder:-

(3.) PER contra, Sri. Prasanna, Learned Counsel appearing for the respondents relying upon the Judgment of the Supreme Court in the case of Glaxo Laboratories (I) Ltd., Vs. Presiding Officer, Labour Court, Meerut and Others (1984) 1 SCC 1 contends that the appellant being an employer has no extra territorial jurisdiction to regulate the behaviour of workman out of the Banking hours. He alternatively contends that Clause 5(j) relied upon by the Learned Counsel for the appellant is also not applicable to the charges levelled against the respondent since clause 5(j) deals with only when there is negligence which results in causing loss to the Bank. Therefore, he requests the Court to dismiss the appeal.