KRISHNAMOORTHY N Vs. ABHIJIT DATTA

JUDGEMENT

(1.) THIS contempt petition under Sections 10 and 12 of the Contempt of Courts Act, 1971 has been filed to punish respondent No. 1 /abhijit Datta, Chief General Manager, State bank of India, Local Head Office, College road, Chennai-600 006; respondent No. 2/w. Chanti Bahu, Deputy General Manager, State bank of India, Zonal Office, Rajaji Salai, chennai-600 001 and respondent. No. 3/vidyavathi V. Chari, Chief Manager, State bank of India, Madras University Branch for wilful disobedience of the orders of this Court in W. A. No. 482 of 1995 dated September 16, 1997.

(2.) HEARD the learned counsel for the parties, and perused the records.

(3.) THE facts of the case, as mentioned in the petitioner's affidavit, are that the petitioner was appointed on May 18, 1970 in the Madurai branch of the respondent State Bank of India as a temporary clerk-cum-typist. On February 28, 1971, his service was terminated. It is alleged that during the period 1983 and 1984, the respondent bank offered employment to his juniors overlooking his claim. It is alleged that this was contrary to Section 25-H of the industrial Disputes Act, 1947.