Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) The petitioner has challenged the order dated 10.12.2002 passed by the Deputy General Manager, Syndicate Bank, Zonal Office, Meerut (Annexure-14 to the writ petition) as well as the order dated 11.10.2003 passed by the General Manager (Personnel), Syndicate Bank, Manipal (Annexure-17 to the writ petition).
(3.) Sri P.K. Singhal, counsel appearing for the respondents-bank has raised a preliminary objection that the writ petition is not maintainable on ground of alternative remedy available to the petitioner under the Industrial Disputes Act, 1947.;