IDBI KARMACHARI SANGH Vs. IDBI BANK LIMITED

JUDGEMENT

(1.) We have heard Mr. Vaidya, the learned Counsel for the petitioner.

(2.) We therefore direct the Deputy Regional Labor Commissioner (Central) at Mumbai, to undertake the verification of the petitioner union's membership as per the procedure laid down in the notification dated 19.11.2008 and this exercise be completed as expeditiously as possible and in any case by 31.12.2011.

(3.) The petition is disposed off in terms of the above directions.