MANAGEMENT, TIRUNELVELI SPECIAL 31 K MANIYACHI PRIMARY AGRICULTURE CO-OPERATIVE BANK LTD , K MANIYACHI, KOVILPATTI, TUTICORIN DISTRICT Vs. LABOUR COURT, TIRUNELVELI AND S KOMBIAH

JUDGEMENT

(1.) The management of the Primary Agriculture Co-operative Bank Ltd., at Maniyatchi has filed the present writ petition. This is a second time, the petitioner society is before this Court.

(2.) It transpires that the second respondent was employed as Cashier in the petitioner's PACB filed a C.P.No.159 of 2001 before the Labour Court claiming salary for the period from 01.07.1997 on the basis that the second respondent belongs to 'B' category and that the second respondent though was working as cashier was computed only the salary of Junior clerk. Since the bank had crossed one Crore turn over it should be treated as 'A' class bank and instead of paying the salary applicable to the 5th grade, he was paid salary only for the third grade of the junior clerk. Hence, he has claimed a sum of Rs. 95,368/-. The said claim petition was ordered in favour of the second respondent by order dated 08.10.2007. Aggrieved by the said order, the bank filed W.P.No.4539 of 2008 before this Court.

(3.) In the writ petition, this Court found that it was an ex parte order, the management was not given due opportunity and therefore, by order dated 21.10.2008, the order was set aside and the matter was remanded back for fresh trial. The Labour Court was directed to pass orders within the time frame.