R.P.Sondurbaldota,J. - (1.) Since the above two petitions give rise to common questions for consideration of the Court, they are being disposed off by a common order.
(2.) The first petition is filed by Union of Employees (the Union) against the Employer challenging the order dated 14th March, 2013, passed by the Industrial Court, Kolhapur, in Appeal (I and C) No.5 of 2012. The second petition, filed by the Employer, challenges the interim order dated 26th August, 2013, passed in Complaint (ULP) No.141 of 2013. The respondent to the second petition is an individual Employee (the Employee).
(3.) The brief statement of factual background of the two petitions is as follows : The Employer is a Co-operative Bank registered under the Maharashtra Co-operative Societies Act, with it's head office at Karveer Taluka and branches at Karveer, Shirol, Bhudargad, Gadhinglaj and Shahuwadi Talukas of District-Kolhapur. It is an undertaking as defined under Section 3(37) of the Bombay Industrial Relations Act, 1946, (the BIR Act). The Employer has it's own Standing Order certified on 16th May, 1961, under Section 35(2) of the BIR Act, which is applicable to it's Employees. The Union is a representative and approved union under the BIR Act for the Banking industry in the local area of Karveer, Hatkanagale and Shirol Talukas of Kolhapur District.;