(1.) This writ petition has been filed challenging the award dated 31.12.2002 passed by the first respondent, i.e., Labour Court, Salem, in I.D. No.421 of 1998.
(2.) The factual matrix of the case is as under:
(3.) Heard Mr. M.R. Raghavan, learned counsel for the bank and Mr. S. Ayyathurai, learned counsel for Munusamy.