K.L. CHHABRA Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The Appropriate Government had made the following Reference:-

(2.) After framing of issues and upon recording of evidence, learned Central Government Industrial Tribunal (hereinafter referred to as the "Tribunal") has answered the first issue by holding that the Reference made did not come within the ambit of Industrial Dispute for want of proper espousal. The finding returned by learned Tribunal on this aspect is as under:-

(3.) The second issue on merits has not been answered by the Tribunal by holding that it has no jurisdiction to entertain the Reference.