Workmen Of State Bank Of India vs Union Of India
2023 Latest Caselaw 1324 Kant

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                                                        WA No.427 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 15TH DAY OF FEBRUARY 2023
                                           PRESENT
                            THE HON'BLE MR. JUSTICE ALOK ARADHE
                                              AND
                          THE HON'BLE MR. JUSTICE VIJAYKUMAR A PATIL
                             WRIT APPEAL NO.427 OF 2022 (GM-RES)
                   BETWEEN:
                   1.   WORKMEN OF STATE BANK OF INDIA
                        REPRESENTED BY THE
                        STATE BANKS STAFF UNION (KARNATAKA)
                        REPRESENTED SRI. M. RAVIKUMAR
                        AGED ABOUT 49 YEARS
Digitally signed
by RUPA V               GENERAL SECRETARY
Location: High          STATE BANK OF INDIA
Court of                LOCAL HEAD OFFICE NO.65
Karnataka               ST. MARKS ROAD, BENGALURU-01.
                                                              ...APPELLANT
                   (BY SRI. KUTTAPPA B.D. ADV.,)
                   AND:
                   1.   UNION OF INDIA
                        REP. BY GENERAL SECRETARY TO GOVERNMENT
                        MINISTRY OF LABOUR
                        SHRAM BHAVAN, NEW DELHI.

                   2.   STATE BANK OF INDIA
                        LOCAL HEAD OFFICE
                        NO.65, ST. MARKS ROAD
                        BENGALURU-560001
                        REP. BY ITS CHIEF GENERAL MANAGER.

                   3.   THE DEPUTY GENERAL MANAGER
                        I CIRCLE DEVELOPMET OFFICER
                        STATE BANK OF INDIA
                        LOCAL HEAD OFFICE
                        NO.65, ST. MARKS ROAD
                        BENGALURU-560001.
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                                      WA No.427 of 2022




4.   THE ASSISTANT GENERAL MANAGER
     STATE BANK OF INDIA
     LOCAL HEAD OFFICE
     NO.65, ST. MARKS ROAD
     BENGALURU-560001.
                                         ...RESPONDENTS
(BY SRI. SARAVANA P, CGC FOR R1)

     THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO ALLOW THE WRIT APPEAL AND
SET ASIDE THE ORDER DATED 05/04/2022 MADE IN WP
NO.24056/2014 PASSED BY THE LEARNED SINGLE JUDGE OF
THIS HON BLE COURT AND ALLOW THE WRIT PETITION.

     THIS APPEAL COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                       JUDGMENT

This intra Court appeal has been filed against

order dated 05.04.2022 passed by the learned Single

Judge by which the writ petition preferred by the

appellant has been dismissed as infructuous.

2. We have heard the learned counsel for the

appellant at length.

3. The appellant had filed a writ petition seeking

quashment of the decision of the management to close

the canteen of Bangalore Branch of the State Bank of

India. In the writ petition, statement of objections was

WA No.427 of 2022

filed on behalf of the Bank in which it was pointed out

that the decision to merge the canteen that was being

run by the Bangalore Main Branch with local head office

was taken for the reasons assigned in the statement of

objections.

4. In view of the aforesaid stand taken by the Bank

in the statement of objections, the learned Single Judge

has dismissed the petition as infructuous. If the

appellant is aggrieved by the action of the Bank in

merger of the canteen with any other canteen, it would

be open for him to take recourse to such remedy as may

be available to it in law.

With the aforesaid liberty, appeal is disposed of.

Sd/-

JUDGE

Sd/-

JUDGE RV