BANK OF INDIA SC ST WELFARE ORGANISATION Vs. ZONAL MANAGER BANK OF INDIA ZONAL OFFICE A P ZONE HYDERABAD

JUDGEMENT

(1.) There is a contest between the petitioner union and the second respondent union about their right to represent the employees serving in the first respondentBank and belonging to S.C, ST. and OBCs. It appears that as per the revised guidelines issued by the Head Office of the Bank/ quarterly meetings are required to be held with the Association representing the majority members of S.C/S.T./OBCs employees in the zone. According to the petitioner's union/ it has the support of the majority of employees belonging to S.C., ST. and OBCs whereas according to the second respondent union it enjoys the majority support from the employees belonging to S.C./ S.T. and OBCs.

(2.) In this Writ Petition, the proceedings of the Zonal Manager, Bank ofIndia dt.6-9-1997 informing the General Secretary of the second respondent union that the appropriate authority in the Bank administration has decided to accord recognition to the second respondent union at the zonal level. The petitioner has sought for a writ in the nature of Writ of Mandamus declaring the aforementioned action of the first respondent in recognising the second respondent union as illegal and contrary to the guidelines issued by the Head Office of the Bank of India.

(3.) The second respondent has filed counter.