THE ASSISTANT GENERAL MANAGER, THE LAKSHMI VILAS BANK LIMITED, HRD DEPARTMENT, ADMINISTRATIVE OFFICE, KARUR Vs. THE PRESIDING OFFICER, CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) The Appellant/Bank has preferred the instant Writ Appeal as an 'aggrieved person' as against the order, dated 14.03.2016 in W.P(MD)No.6766 of 2007 passed by the Learned Single Judge in dismissing the Writ Petition.

(2.) Heard both sides.

(3.) Earlier, the Learned Single Judge, while passing the impugned order, dated 14.03.2016 in W.P(MD)No.6766 of 2007(filed by the Second Respondent/Writ Petitioner) at paragraph 17 and 18, had observed the following: