FEDERAL BANK LTD Vs. FEDERAL BANK OFFICERS ASSOCIATION

JUDGEMENT

(1.) The present appeal arises out of the judgment dtd. 28/3/2025 passed by the learned Single Judge of this Court in WP (C) No. 9196/2023. By the judgment under challenge, the learned Single Judge, while allowing the writ petition, quashed the notices issued by the first respondent therein, namely the Regional Labour Commissioner (Central) (for short, "RLC"), calling upon the petitioners to participate in conciliation proceedings instituted under Sec. 22 of the Industrial Disputes Act, 1947 (for short, "ID Act").

(2.) The notice impugned in the writ proceedings had restrained the respondent writ petitioner (for short, "RWP") from proceeding with the call for strike/abstention from work issued in relation to the employees/officers employed with the appellant Bank.

(3.) The appellant describes itself as a Company engaged in the business of banking, governed by the provisions of the Banking Regulation Act, 1949 and bound by the directions issued by the Reserve Bank of India (for short, "RBI") under the Reserve Bank of India Act, 1934. It has more than 1,500 branches across India and employs over 15,000 employees in various managerial and non-managerial cadres.