THE CHENNAI PORT TRUST EMPLOYEES COOPERATIVE BANK EMPLOYEES UNION Vs. THE REGISTRAR OF COOPERATIVE SOCIETIES AND ORS.

JUDGEMENT

(1.) This intra-Court appeal is focussed against the order dated 24 February 2014 passed in W.P. No.20754 of 2013, in and by which, the learned Single Judge dismissed the writ petition.

(2.) To avoid prolixity, the parties are referred to as per their arraignment in this intra-Court appeal.

(3.) 1 The facts in detail, leading to the filing of this intra-Court appeal are that the appellant is a union of employees of Chennai Port Trust Employees' Cooperative Bank. The members of the appellant union are none other than the employees of the fourth respondent, viz., The Chennai Port Trust Employees' Cooperative Bank Ltd., which is a society registered under the Tamil Nadu Cooperative Societies Registration Act. The members of the fourth respondent bank are none other than the employees of the Chennai Port Trust. Thus, the pay scale of employees of the fourth respondent bank was on par with that of the employees of Chennai Port Trust.