CHIEF MANAGER INDIAN BANK Vs. ANILKUMAR SUKHVASIA

JUDGEMENT

(1.) Heard learned Advocate Mr. KV Gadhia for petitioner Bank and learned Advocate Mr. Dakshesh Mehta for respondent workman.

(2.) This Court has passed order on 3rd May, 2010 granting relief under section 17-B of ID Act, 1947 with a direction to petitioner bank to pay amount of unemployment to respondent workman within fifteen days from date of receiving affidavit of unemployment from respondent workman. Today, learned Advocate Mr. Mehta for respondent workman has placed on record affidavit of respondent as required under section 17B of ID Act, 1947. Copy thereof is served to learned Advocate Mr.Gadhia. However, it is submitted by learned advocate Mr. Gadhia that aforesaid order of this Court dated 3rd May, 2010 has been stayed by Division Bench of this Court in Letters Patent Appeal. Today, matter is taken up for final hearing by this Court with consent of both learned advocates.

(3.) Petitioner Indian Bank has challenged award passed by Central Government Industrial Tribunal cum Labour Court, Ahmedabad in CGITA No. 226/04 Exh.45 dated 30th April, 2007. Industrial Tribunal has allowed reference with a direction to petitioner bank to absorb second party - Anilkumar Sukhvasia from date of order as its regular employee and prayer of back wages and other relief has not been considered and second party workman is not entitled for same.