Ruma Pal, J. - (1.) The subject matter of challenge in both these writ petitions is an Award passed by the Learned 5th Industrial Tribunal, mad ex-pane and published under Section P of the Industrial Disputes Act, 1947 on 11th January 1991. The writ petitions have been filed by two Co-operative Banks. The Award determined diverse issues relating to the service conditions of the employees of Central Co-operative Banks, Land Development Banks and Urban Co-operative Banks.
(2.) Both the writ petitioners had sought for setting aside of the award on substantially similar grounds. As such this judgment is disposing of both the writ petitions.
(3.) According to the petitioners the award is had because it was passed ex-pane without any notice being served on the writ petitioners. It is submitted that the terms and conditions of service as sought to be fixed by the award would necessarily affect the writ petitioners particularly as far as the question of finances was concerned. It is prayed that the award having been passed without giving the petitioners opportunity of being heard is a nullity and must be set aside.;