UNITED TRADE UNION CONGRESS IDUKKI DISTRICT COMMITTEE OFFICE Vs. THE CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT

JUDGEMENT

(1.) The petitioner trade union espouses the cause of Eldo Mathew (its workman), whom the respondent Bank allegedly engaged as its award staff. The Bank nevertheless asserts that it has never engaged Eldo. According to the Bank he is a contract employee, engaged through a contractor. The Bank's consistent defense is that there is no privity of contract between Eldo and the Bank. Much less is there a relationship of employer and employee. In the above backdrop, the trade union raised an Industrial Dispute and that dispute is pending in I.D. No.48 of 2015, before the first respondent Tribunal.

(2.) Pending those proceedings, the petitioner filed this O.P.(LC) No. 16 of 2017 seeking the following reliefs:

(3.) This Court through an interim order directed the Bank not to disengage Eldo. That direction was given on 25.04.2017 ex parte. And on the strength of that order, Eldo still continues.