LAWS(MAD)-2004-4-35

P R SAMPATH GIRI VASAN Vs. PRESIDING OFFICER

Decided On April 30, 2004
P.R. SAMPATH GIRI VASAN Appellant
V/S
PRESIDING OFFICER Respondents

JUDGEMENT

(1.) This revision is directed against the order of the Central Government Industrial Tribunal-cum-Labour Court, Chennai, hereinafter called 'the Tribunal', sin refusing to take the complaint on file under Section 33(A) of the Industrial Disputes Act, hereinafter called the Act and returning the same, as not maintainable.

(2.) The complainant/revision petitioner, Mr. P.R. Sampath Giri Vasan, joined in the service of the bank on 4.5.1992. It appears, without regularising the service of the petitioner and others, the respondent bank terminated the service of the petitioner and others. Therefore, on the representation of the General Secretary, Bank of India Staff Union, a reference was made by the Government, which was taken as I.D.No.6/2001, wherein the adjudication relates to:

(3.) It seems, pending I.D.No.6/2000, this revision petitioner/complainant was terminated from service on 16.9.2000. The revision petitioner/complainant realising, that his right will not be protected by the Union, probably preferred a complaint under Section 33A of the Act on 7.10.2000 through post, which was received by the Tribunal prior to 10.10.2000. Only thereafter, the petitioner in I.D.No.6/2000 had filed a memo, agreeing to withdraw the dispute, that too, without any benefits. The complaint dated 7.10.2000 filed by the revision petitioner was returned by the office of the Tribunal, for the following reasons: