PRIME CO-OPERATIVE BANK LTD Vs. LABOUR COURT

JUDGEMENT

(1.) Heard Ms.Shah, learned advocate for the petitioner and Mr.Mishra, learned advocate for the respondent.

(2.) The petitioner bank is aggrieved by order dated 4.12.2013 passed by the learned Labour Court in Recovery Application No.22 of 2009 whereby the learned Labour Court allowed the said application and directed the petitioner bank to pay Rs.2,14,142.00 with 6% interest towards difference of salary, i.e. salary which was short paid (on account of 20% deduction from salary) during the period in question.

(3.) So far as factual background is concerned, it has emerged from the record that the respondent herein (i.e. the claimant before the learned Labour Court) was employee of United Mercantile Co-operative Bank. The said bank merged with present petitioner, i.e. Prime Co-operative Bank Ltd. in June 2008. It appears that on the day preceding the day on which the merger was to become effective, i.e. on 13.6.2008, the claimant was retrenched and accordingly, the claimant's service came to an end.