STATE BANK OF INDIA Vs. RASHMIKANT G DAVE

JUDGEMENT

(1.) By way of present petition, the petitioner has inter alia prayed for quashing and setting aside the impugned judgment and award dated 11th March 2010 passed by the Industrial Tribunal, Ahmedabad below Exh.101 in Reference (ITC) No.504 of 2008.

(2.) When this matter came up for admission hearing on 12th April 2010, this Court (Coram : H.K. Rathod, J) passed the following order :

(3.) During the course of hearing today, Mr.K.M. Patel, learned Senior Counsel appearing with Mr.Yogen Pandya for the petitioner, has drawn attention of this Court to the decision of the Apex Court in the case of The Cooper Engineering Ltd. v. P.P. Mundhe, reported in AIR 1975 SC 1900, more particularly paragraph 22. It would be beneficial to reproduce paragraph 22 of the above cited decision as under :