Srikrishna, J. - (1.) These review petitions have been filed by the State Bank of India which is the unsuccessful Appellant in Civil Appeal Nos. 3337-3338 of 2002.
(2.) The circumstances under which the present review petitions arise, briefly recounted, are as follows :- The Review Petitioner is a nationalised bank and Respondent No. 1, All Orissa State Bank Officers Association (hereinafter referred to as "Respondent association") is stated to be a registered unrecognised union representing less than 9 per cent of the officers in the Orissa Circle, having membership of only 300 officers of the Petitioner bank in the Orissa circle as against the total number of about 2900 officers. The association filed a public interest litigation in the High Court of Orissa, Cuttack claiming parity with the office bearers of another union known as the State Bank of India Officers Association, which had been recognised by the management of the Petitioner bank for the purpose of collective bargaining. The main grievance put forth by the Respondent association in the said petition was that the Petitioner bank had adopted a policy of hostile discrimination against them and was showing undue favour to the other union which claims to represent the majority of the officers.
(3.) By the judgment dated 24-11-98 the writ petition was allowed directing inter alia as under :- "For the foregoing reasons we set aside Paragraph 2 of the staff circular No. 91 of 1997 if the same is still in force and direct the opposite parties to confer such rights on the petitioner-Association as are available to them under Rule 24 of the Verification Rules. The Management of the State Bank of India are also directed to keep in mind the observations made in this judgment while dealing with its employees; officers and their Unions, recognised or unrecognised." ;