THE MANAGEMENT, SIVAGANGAI DISTRICT CENTRAL CO-OPERATIVE BANK LIMITED Vs. THE PRESIDING OFFICER, LABOUR COURT, MADURAI

JUDGEMENT

(1.) The respondents 2 to 15 are employed with the Sivagangai District Central Cooperative Bank Limited. A Memorandum of settlement was arrived at on 22.08.1997 between the workmen, working in various Central Cooperative Banks and the Co-operative Societies, under Sec. 12(3) of the Industrial Disputes Act, regarding the wages and conditions of service of the employees working in the District Central Cooperative Banks.

(2.) The salient terms of settlement are as under.

(3.) The relevant portion of Annexure V, applicable for this case, reads as under. <FRM>JUDGEMENT_73_LAWS(MAD)11_2018_1.html</FRM>