THE GENERAL SECRETARY, INDIAN BANK EMPLOYEES ASSOCIATION Vs. PRESIDING OFFICER, CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT AND ORS.

JUDGEMENT

(1.) The order passed by the first respondent dated 08.09.2015 in unnumbered I.A. of 2015 in I.D.No.95 of 2009 is under challenge in the present writ petition.

(2.) The petitioner is Indian Bank Employees Association, filed the writ petition to quash the order dated 08.09.2015 in an unnumbered Interlocutory Application filed by them during the year 2015 in I.D.No.95 of 2009. The unnumbered Interlocutory Application was filed to condone the delay in filing the petition to restore I.D.No.95 of 2009 and also another Interlocutory Application was filed to set aside the exparte award dated 13.05.2010 in I.D.No.95 of 2009.

(3.) The learned counsel for the writ petitioner states that an exparte award was passed in I.D.No.95 of 2009 and two Interlocutory Applications were filed, one to set aside the exparte award and another to condone the delay in filing the set aside petition. However, the first respondent-Central Government Industrial Tribunal cum Labour Court, rejected the Interlocutory Application on the ground that the award was passed in the year 2010 and the same was published thereafter. Thus, the Tribunal has become functus officio after publication of the award. Accordingly, the petition to set aside the award, was returned, as not maintainable.