SOUMEN SEN, J. - (1.) THIS writ petition has been filed at the instance of a miniscule registered trade union representing 1.63 per cent of the total strength of the workman in the employment of the bank.
(2.) THE exclusion of the union from negotiation and other matters in the Industrial Relation Policy for Workmen staff framed by the bank is the subject -matter of challenge in this writ petition. This writ petition was heard along with W.P. No.464 of 2013 in which the majority union has challenged the same Industrial Relation Policy on the limited ground that the said policy in so far as it excludes other union, save and except, the majority union during negotiation in relation to policy matters at the apex level is bad in law. The said issue was considered and I have delivered a judgment on 4th March, 2014 by which I have upheld Industrial Relation Policy and dismissed the writ petition.
(3.) THE bone of contention in the writ petition appears to be that irrespective of the strength of the members of the registered trade union, once a trade union has been registered and recognized by the respondent bank, it carries with it the right to negotiate and such union cannot be left out during negotiation on all matters including policy matters.;