YELLAPPA B Vs. STEEL AUTHORITY OF INDIA LTD

JUDGEMENT

(1.) This writ petition is directed against the action of the Respondent No. 1, hereinafter referred to as respondent SAIL in not reinstating the petitioner in service and paying him his arrear salary and allowances, notwithstanding an order dated passed by the learned Eighth Industrial Tribunal, West Bengal rejecting the application of respondent SAIL under Section 33(3)(b) of the Industrial Disputes Act, 1947.

(2.) The facts pertaining to this writ application are briefly narrated hereinafter: The petitioner claims to have been a permanent workman of respondent SAIL. According to the petitioner, the petitioner was appointed as a workman of the Bangalore Branch of respondent SAIL on or about August 20, 1971.

(3.) The petitioner has alleged that he was an Office Bearer of the SAIL Employees Association, which according to the petitioner, is the only registered and recognised union in the Bangalore Branch of respondent SAIL.