The Federal Bank Ltd vs Federal Bank Employees’ Union
2024 Latest Caselaw 30398 Ker

Kerala High Court

The Federal Bank Ltd vs Federal Bank Employees’ Union on 25 October, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

W.P.(C)No.30647 of 2024
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         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

              THE HONOURABLE MR.JUSTICE N.NAGARESH

 FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                    WP(C) NO. 30647 OF 2024

PETITIONER:

         THE FEDERAL BANK LTD.,
         HEAD OFFICE, FEDERAL TOWERS, ALWAYE,
         ERNAKULAM DISTRICT, KOCHI, PIN - 683101
         REPRESENTED BY ITS DEPUTY VICE PRESIDENT-I(HR),
         MR. AVINASH K.R.


         BY ADVS.
         ABEL TOM BENNY
         D.PREM KAMATH
         TOM THOMAS (KAKKUZHIYIL)
         AARON ZACHARIAS BENNY
         AMRUTHA SELVAM
         GENTLE C.D.
         K.R.PAUL
         CLINT JUDE LEWIS



RESPONDENTS:

    1    FEDERAL BANK EMPLOYEES' UNION
         CENTRAL OFFICE, BANK ROAD,
         ALUVA, PIN - 683101
         REPRESENTED BY ITS GENERAL SECRETARY
         SHRI. SUJITH RAJU.

    2    ASSISTANT LABOUR COMMISSIONER (CENTRAL)
         KENDRIYA SHRAM SADAN, OLIMUGHAL,
         KAKKANAD, COCHIN, PIN - 682030.
 W.P.(C)No.30647 of 2024
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         BY ADVS.
         ABDUL JAWAD.K
         A.GRANCY JOSE
         T.C.KRISHNA, DSGI

     THIS WRIT PETITION      (CIVIL) HAVING COME UP   FOR
ADMISSION ON 25.10.2024,     THE COURT ON THE SAME    DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.30647 of 2024
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                        JUDGMENT

Dated this the 25th day of October, 2024

Due to passage of time, the interim order dated

30.08.2024 has worked out.

In the circumstances, the writ petition is disposed of

leaving open all questions of law raised by the 1 st respondent-

Union. Furthermore, this will be without prejudice to the right of

the respondents to raise industrial dispute in the matter, before

the appropriate labour officer.

Sd/-

N.NAGARESH JUDGE ams

2024:KER:79867

APPENDIX OF WP(C) 30647/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTIFICATION DATED 12.06.2024 ISSUED BY THE GOVERNMENT OF INDIA

Exhibit P2 TRUE COPY OF THE STRIKE NOTICE DATED 09.08.2024 ISSUED BY THE 1ST RESPONDENT.

Exhibit P3 TRUE COPY OF THE NOTICE OF CONCILIATION DATED 13.08.2024

Exhibit P4 TRUE COPY OF THE MINUTES OF THE PROCEEDINGS DATED 29.08.2024, ISSUED BY THE 2ND RESPONDENT.

Exhibit P5 TRUE COPY OF THE LETTER DATED 27.08.2024 SENT BY THE PETITIONER TO THE 1ST RESPONDENT.

Exhibit P6 TRUE COPY OF THE ORDER DATED 09.03.2023 IN W. P. (C) NO. 8218 OF 2023 OF THIS HON'BLE COURT

Exhibit P7 TRUE COPY OF THE ORDER DATED 20.12.2017 IN W.P(C) 41365/2017 OF THIS HON'BLE COURT.

Exhibit P8 TRUE COPY OF THE ORDER DATED 18.12.2020 IN W.P(C) 28406 /2020 OF THIS HON'BLE COURT.

Exhibit P9 TRUE COPY OF THE ORDER DATED 08.08.2022 IN W.P(C) 25547/2022 OF THIS HON'BLE COURT.

2024:KER:79867

Exhibit P10 TRUE COPY OF THE ORDER DATED 11.08.2022 IN I.A.NO.1/2022 IN W.P(C) 25547/2022 OF THIS HON'BLE COURT.

Exhibit P11 TRUE COPY OF THE JUDGMENT DATED 29.08.2022 IN WP(C) 26690/2022 OF THIS HON'BLE COURT.

RESPONDENT EXHIBITS

Ext.R1(a) A TRUE COPY OF THE JUDGMENT DATED 14/08/2024 IN W.P.(C).14174/2023

Ext.R1(b) A TRUE COPY OF THE REQUEST DATED 31/08/2024 BY THE 1ST RESPONDENT TO THE MANAGEMENT THROUGH ITS ENQUIRY OFFICER

Ext.R1(c) A TRUE TRUE COPY OF THE LETTER DATED 04/09/2024 OF THE ENQUIRY OFFICER