VITHALBHAI DALSUKHBHAI SUTHAR Vs. DENA BANK

JUDGEMENT

(1.) ORAL JUDGEMENT

(2.) THE petitioner Union apprehended action of deduction of wages for staying away from work between 11.00 AM to 11.30 AM on 17.6.1988, while the members of the petitioner Union were agitating on some point. THE petitioners have challenged the communication dated 16.6.1988 at Annexure "B" to the petition. THE said communication dated 16.6.1988 addressed to the Branch Managers of all the Branches under the metropolitan region of Ahmedabad reproduces the message conveyed by the higher authorities that erring employees who remained absent unauthorisedly and participated in the demonstration during the office hours between 11.00 AM to 11.30 AM as announced, should be dealt with severely. It further conveyed that wage deductions on the principle of no work, no pay and also disciplinary action should be initiated against them.