KARNATAKA BANK EMPLOYEES ASSN Vs. COMMR OF LABOUR

JUDGEMENT

(1.) In this writ petition the petitioner which is an association of Karnataka Bank Employees, duly registered under the Trade Unions Act, 1926, has challenged the orders of the Labour Commissioner, (who is the first respondent herein) dated 24.8.1974 and 19.11.1975 produced as Ext. F and G respectively directing the General Manager of the 2nd respondent Bank to discontinue the practice of collecting Rs. 2 per month from the salary of members of the, petitioner Association in terms of an agreement dated, 4.11.1971 between the petitioner and respondent.

(2.) The petitioner-asssociation consists of a large majority of the employees of the 2nd respondent Bank. The agreement Ext. A in the writ petition provides for deduction of monthly subscription of Rs. 2 on receipt of a, letter of authority from the member-employees.

(3.) The first respondent (the Commissioner of Labour) though served has not chosen to file any counter and in the circumstances, the facts Stated in the writ petition, remain unchallenged. After certain correspondece with the petitioner and, the Bank, the 1st respondent directed the Bank ,to stop deduction of Association subscription forthwith since the same did not find favour with the Government