K.KALIRAJAN Vs. PRESIDING OFFICER CENTRAL GOVERNMENT INDUSTRIAL

JUDGEMENT

(1.) The writ petition is filed by the workman, challenging an Award passed by the Central Government Industrial Tribunal cum Labour Court (for short CGIT) made in I.D. No. 8 of 2006 dated 30.11.2007. By the impugned Award, the CGIT declined to grant any relief to the workman and dismissed the industrial dispute. The writ petition was admitted on 16.4.2008. On notice from this Court, the second respondent has filed a counter affidavit dated 27.5.2012.

(2.) Heard the arguments of Mr. Balan Haridas, learned counsel appearing for the workman and Mr. S. Sethuraman, learned counsel appearing for the second respondent.

(3.) The case of the petitioner workman was that he joined as Clerk cum Typist in the second respondent Bank on 22.6.1981. He was initially working at Kanakkanpatty Branch. From August 1988, he was working in the Sivakasi Branch. Thereafter, he was transferred to Rajapalayam Branch during May 2001 on being promoted as senior Assistant. His wife started a business along with his two brothers and her aunt. The business started by them was under the name and style of Venus Fireworks Industry at Panaiadipatty Village near Sivakasi Town. She started the business by availing loan from Tamil Nadu Industrial Investment Corporation (TIIC) and also by availing credit facility from State Bank of India, Sattur Branch. They also had current account with the Sivakasi Town Branch. The petitioner never had any role in the business of his wife and the said relatives.