DEPUTY GENERAL MANAGER SYNDICATE BANK REGIONAL OFFICE NO 69 ARMENIAN STREET CHENNAI Vs. PRESIDING OFFICER CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT SASTRY BHAVAN CHENNAI

JUDGEMENT

(1.) THE petitioner is a Syndicate Bank. In this writ petition, they have challenged an Award passed by the Central Government Industrial Tribunal cum Labour Court (for short CGIT), Chennai made in I.D.No.43 of 2005 dated 01.05.2008. By the impugned Award, the CGIT granted the relief of reinstatement with backwages and continuity of service and other attendant benefits.

(2.) THE writ petition was admitted on 15.10.2008. Pending the writ petition, an interim stay was granted. THE second respondent filed a vacate stay application in M.P.No.1 of 2009. This Court by an order dated 06.10.2009 directed the petitioner Bank to pay Rs.7,603/- towards payment under Section 17-B of the I.D.Act being the last drawn wages and made the interim stay absolute.

(3.) THE said Marimuthu preferred a writ appeal before the Division Bench being W.A.No.366 of 2008. THE Division Bench confirmed the order of the learned Judge and did not give him any relief. THEreafter, he filed a Review Application No.106 of 2010 before the Division Bench. THE review application was also dismissed on 25.08.2010. THEse facts were not brought to the notice of the CGIT.