DENA BANK,NUNGAMBAKKAM,MADRAS REP. BY ITS REGIONAL MANAGER Vs. THE PRESIDING OFFICER,INDUSTRIAL TRIBUNAL,TAMIL NADU, CHENNAI AND WORKMEN OF DENA BANK,MADRAS, REP. BY DENA BANK EMPLOYEES UNION,THROUGH ITS GENERAL SECRETARY

JUDGEMENT

(1.) THE petitioner in both writ petitions is Dena Bank. W.P.No.12997 of 1998 has been filed by the petitioner, challenging the award dated 10.01.1997 made in I.D.No.34 of 1995 on the file of the Presiding Officer, Industrial Tribunal, Madras. W.P.No.12998 of 1998 has also been filed by the same petitioner as against the order dated 29.01.1998 made in Miscellaneous Application No.123 of 1997 in I.D.No.34 of 1995 on the file of the Presiding Officer, Industrial Tribunal, Madras.

(2.) THE second respondent / Union filed claim statement before the Industrial Tribunal, which was adjudicated upon on the following reference :

(3.) THE Government received the award on 30.04.1997 and published in the Government Gazette on 24.05.1997. After the award became enforceable from 24.06.1997, the petitioner filed an application in M.A.No.123 of 1997 to condone the delay of 229 days in filing the petition to set aside the ex -parte award dated 10.01.1997. In support of the said application, the writ petitioner / Bank filed an affidavit of one R. Sridaran, Assistant General Manager, Regional Office, Nungambakkam, Chennai - 34, stating that the petitioner came to know about the ex -parte award only after receiving a copy of the award of the Tribunal dated 10.01.1997. There was no sufficient explanation offered by the writ petitioner / Dena Bank for condonation of delay of 229 days.