INDIAN BANK EMPLOYEES UNION Vs. UNION OF INDIA REP BY ITS SECRETARY; PRESIDING OFFICER,; INDIAN BANK REP BY ITS CHAIRMAN,

JUDGEMENT

(1.) The writ petition is filed by Indian Bank Employees Union against the award made in I.D.No.556/2001 passed by the second respondent Industrial Tribunal cum Labour Court.

(2.) The dispute raised in I.D.No.556/2001 was whether the demand of Indian Bank Employees Union to regularise the service of Jewel Appraisers as permanent part time employees of Indian Bank is legally justified If so, what relief the panel appraisers are entitled to

(3.) The dispute raised in I.D.No.556/2001 ended in an award dated 2.8.2002, thereby holding that the demand of the petitioner's Union against the Management of the Indian Bank on behalf of the Jewel Appraisers (Panel Appraisers) was not justified and concerned Appraisers were not entitled to any relief.