- (1.) Respondent 1 to 3 herein moved a learned Single Judge of the Calcutta High court for the issue of a writ of mandamus directing the appellants to forthwith absorb the members of the first respondent-Union as employees of the appellant-Bank with effect from their respective dates of joining or within such time as the court may deem fit and proper and for other consequential directions.
(2.) The learned Single Judge passed the following order: "The court having heard the learned counsel for the petitioner and the respondent-State Bank of India it is directed that the matter will come as application 3 months hence. A/o by 6 weeks and reply by 3 weeks thereafter. Pendency of the petition will not prevent the parties to proceed before the tribunal in the manner mentioned in the petition. Any step to be taken by the respondent pursuant to the impugned settlement will abide by the result of the writ petition. Liberty to mention for early hearing after filing of affidavit. All parties to act on signed copy of the minutes of this order on the usual undertaking. "
(3.) Aggrieved by the above order. Respondents 1 to 3 moved the division bench of that High court and th; learned Judges of the division bench withdrew the case from the learned Single Judge and heard the main case itself along with the appeal filed- against the interim order of the learned Single Judge.;