PUNJAB NATIONAL BANK LTD. Vs. A.N. SEN

JUDGEMENT

(1.) FROM the record it appears that the representatives of the parties accepted the issues fixed to be sufficient. In the statement of the case. for the employees the interim relief specified hereunder was claimed: 150 employees' concerned in the reference have been without job and whether any salaries or allowances since the 17th April and having regard to the fact that the present adjudication having to deal with such a large number of cases is likely to last for a considerable period, the federation prays that the tribunal may be pleased to make tin interim award in regard to pay and allowance of the 150 employees concerned.

(2.) IN resisting the claim for the grant of interim relief the bank maintained: It is a question of fact to be decided on evidence produced by the parties whether the 150 persons whose cases are before the tribunal are innocent or are guilty of unpardonable act a of violence, intimidation coercion and victimisation, As a result of its findings the court will either award appropriate relief or dismiss the ease of the 150 persons. Pending the determination of this all important question, these 150 persons are not entitled to any relief or any interim award. To grant any relief at this stage will be to prejudge the whole issue.

(3.) IN deciding the question of interim pay and allowances the tribunal ordered: I, therefore, direct the bank to pay these employees their usual salary and allowances as from 14th May 1951, and continue to do so month by month until further orders. The bank shall comply with this order from 1st October 1951. By that date all arrears must be paid off. Thereafter the interim allowance shall be paid month by month. The reasons for this decision shall be given later.