STATE BANK OF INDIA Vs. GOMANTAK MAZDOOR SANGH

JUDGEMENT

(1.) Rule, returnable forthwith. Heard by consent.

(2.) The Central Government Industrial Tribunal has passed the following Order:

(3.) There is no challenge as yet to the Awara by the respondents/workmen. They shall indeed be at liberty to take such steps as may be advised in respect of the findings in the award.