INDIAN BANK Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) The present writ appeal has been filed by the appellant against the order of the learned single Judge of this Court, dated 28.7.2010, made in W.P.No.11467 of 1998.

(2.) The petitioner is the appellant in the present writ appeal. The writ petition, in W.P.No.11467 of 1998, had been filed for the issuance of a writ of Certiorari to quash the award passed by the Industrial Tribunal, Chennai, dated 29.10.1997, made in I.D.No.68 of 1992.

(3.) The second respondent in the present writ appeal had been employed as a temporary sub-staff in the erstwhile Bank of Thanjavur Limited, from 15.5.1985. He had been terminated from service, by the Bank of Thanjavur limited, with effect from 31.12.1989. In such circumstances, he had raised an industrial dispute, under Section 10(1) of the Industrial Disputes Act, 1947. The said dispute had been taken on file by the Industrial Tribunal, Chennai, in I.D.No.68 of 1992.