INDIAN OVERSEAS BANK Vs. THE GENERAL SECRETARY

JUDGEMENT

(1.) HEARD Mr.K.Srinivasa Murthy, learned counsel appearing for the appellant and Mr.C.R.Chandrasekaran, learned counsel appearing for the first respondent.

(2.) THIS writ appeal has been filed against the order of the learned Single Judge dated 22.2.2013 made in W.P.No. 34042 of 2002, wherein the first respondent had challenged the Award dated 17.9.2001 made in I.D.No. 422 of 2001.

(3.) THE appellant Bank raised a Dispute before the Conciliation Officer. On failure of conciliation, the dispute was referred to the Tamil Nadu State Industrial Tribunal and the same was taken on file by the Tamil Nadu State Industrial Tribunal in I.D.No. 13 of 1997. Later, as per the order of the Ministry of Labour, Government of India, dated 10.2.1997, the said I.D.No. 13 of 1997 was referred to the Central Government Industrial Tribunal -cum -Labour Court, Chennai and the Central Government Industrial Tribunal -cum -Labour Court, Chennai took the case on its file as I.D.No. 422 of 2001.