RAJAN VISHNU CHAUK Vs. PRESIDENT

JUDGEMENT

(1.) Rule. Rule Made Returnable Forthwith And Heard Finally By The consent of the parties.

(2.) Both These Petitions Arise Out Of Similar Judgments And Orders of the Labour Court dated 06.08.2012, 07.08.2012, 08.08.2012, 09.08.2012 and 10.08.2012 delivered in Complaint (ULP) Nos.33 to 42, 45 and 46/2011 and the common judgment dated 04.01.2014 delivered by the Industrial Court in Revision (ULP) Nos.23 to 34/2012.

(3.) The Litigating Sides In Both These Petitions Are The Workers and the Bank. For the sake brevity, they shall be referred to as "the Workers" and "the Management or the Bank".