HDFC BANK Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition has been preferred praying for direction upon the respondents from giving effect to the award dtd. 20/8/2024 passed by the learned Central Government Industrial Tribunal-cum-Labour Court, Kolkata in Reference Case No.41 of 2015.

(2.) The petitioner/company's case is that vide order No.L-12011/37/2015 - IR(B-I), New Delhi dtd. 3/7/2015, the Ministry of Labour made the following reference:

(3.) The Central Government Industrial Tribunal at Kolkata registered the reference as Reference No.41 of 2015.