CENTRAL BANK OF INDIA Vs. O P SINGLA

JUDGEMENT

(1.) This writ petition challenges the Award 18th June, 1984, given by the Central Government Industrial Tribunal, respondent No.1 herein in I.D. No.110 of 1977. The reference was on the following terms:-

(2.) The respondent No.2, Union claimed that since the workman, Shri A.L. Chopra was the General Secretary of the Central Bank of India Employees' Union and had been attending conciliation proceedings before the Assistant Labour Commissioner (Central) and, therefore, special leave for the aforesaid purpose should be granted to him as it was wrongly stopped with effect from 11th November, 1971. The allegations of the respondent No.2 was that the stoppage was under the pressure of the rival recognized union.

(3.) The preliminary plea of the petitioner was that the reference sought by the respondent No.2/workman was declined by the Secretary, Ministry of Labour, Union of India on 22nd August, 1974 and thereafter the same dispute raised by respondent No.2 was referred without notice to the petitioner on 16th July, 1975. This second reference and the impugned Award dated 18th June, 1984 were termed as invalid.