- (1.) Heard Sri Vinay Shanker learned counsel for petitioner and Sri Birendra Prasad Singh learned counsel for opposite party no.2.
(2.) This writ petition has been filed by the employer Bank challenging the order dated 15.01.2015 passed by the Central Government Industrial Tribunal, Kanpur in I.D. No. 23/10 allowing the review application of opposite party no.2 against the award dated 26.06.2012.
(3.) Short point raised by the petitioner herein is that the power to review can be exercised by judicial and quasi judicial officers only if there is a provision under the Statute for the same. Further an argument was advanced by the learned counsel for the petitioner that the application for review/recall having been filed more than 30 days after the award having been made on 26.06.2012, the same can not be modified by it in view of Section 17-A of the Industrial Disputes Act, 1947. In this regard he relied upon the decision of the Supreme Court in the case of M/s Sangham Tape Co. Vs. Hansraj,2004 LLJ 1098, judgment of Delhi High Court in the case of Jagdamba Auto Industries vs. Kamal Yadav,1992 LLJ 169, the judgment of Supreme Court in the case of Patel Narshi Thakershi and others vs. Shri Pradyumansinghji, 1971 3 SCC 844.;