CHIEF GENERAL MANAGER, STATE BANK OF INDIA Vs. UNION OF INDIA THROUGH SECRETARY, MINISTRY OF LABOUR, GOVERNMENT OF INDIA, NEW DELHI

JUDGEMENT

(1.) Whether the case directly filed by the respondent no.3 workman under Section 2A(1) and (2) of the Industrial Disputes Act, 1947 ( for short "I.D. Act") for deciding industrial disputes relating to his termination and regularization in service which fell in the domain of the Central Government in terms of Section 2(a) of the I.D. Act could have been instituted before the Industrial Tribunal, Patna, which is an Industrial Tribunal constituted under Section 7A of the I.D. Act by the State of Bihar for deciding disputes falling in the domain of the State Government is the issue involved in the present writ petition.

(2.) Heard Mr. Alok Kumar Sinha, learned counsel for the petitioner, Mrs. Nivedita Nirvikar, learned counsel for the Union of India and Mrs. Meera Singh, learned Assistant Counsel to GP-23 for the State.

(3.) Though the respondent no.3 has appeared through counsel, on repeated calls, he did not turn up to contest the matter.