HASTI CO-OPERATIVE BANK LTD Vs. SHASHIKANT

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with consent of learned advocates for the parties.

(2.) The petition has been moved questioning propriety of two concurrent decisions by Labour and Industrial Courts on preliminary issues.

(3.) It is the case of respondent complainant before labour court that petitioner bank is engaged in unfair labour practice referred to under Schedule IV, under items 1 (a), (b), (d), (f) and (g) of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practice Act. Petitioner bank resisted the complaint and issues came to be framed at Exhibit-3, inter alia issues No. 4 and 5 were whether complainant proves that departmental inquiry conducted by respondent is not fair, legal and proper and whether complainant proves findings recorded by the inquiry officer are perverse.