ALL INDIA OVERSEAS BANK Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) The petitioner is the All India Overseas Bank Employees' Association seeking for a Writ of Certiorarified Mandamus to quash the award dated 29.3.1996 of the second respondent/Industrial Tribunal in I.D.No.81/93 and to direct the first respondent to pay subsistence allowance to the workmen under suspension as they had been paying earlier to 2 1.1.1988. The petitioner is the All India Overseas Bank Employees' Association seeking for a Writ of Certiorarified Mandamus to quash the award dated 29.3.1996 of the second respondent/Industrial Tribunal in I.D.No.81/93 and to direct the first respondent to pay subsistence allowance to the workmen under suspension as they had been paying earlier to 2 1.1.1988.

(2.) The union raised a dispute in 1991 in respect of entitlement to usual increment during the period of suspension of its members. The dispute arose as a result of the bank stopping the grant of increments to the workmen under suspension.

(3.) According to the petitioner/Union, they are entitled to increments in terms of para 557 of the Sastri Award and as endorsed in para 1 7.14 of the Desai Award and the Bipartite Settlement dated 8.9.1993 entered into between the Management and the National Confederation of Bank Employees to which the petitioner/Union is affiliated.