UNITED COMMERCIAL BANK LIMITED Vs. SECRETARY U P BANK EMPLOYEES UNION

JUDGEMENT

(1.) This appeal is before us by virtue of special leave granted.

(2.) There was an order of the Government of India dated 21-2-1950 referring, under cl. (c) of sub-s. (1) of S. 10, Industrial Disputes Act. 1947 (14 of 1947), an industrial dispute to the Industrial Tribunal at Calcutta for adjudication. This order refers to two prior orders of the Government of India dated 13-6-1947 and 20-9-1949, which had already referred certain disputes; but we are not concerned with those prior orders now.

(3.) The relevant terms of the present order may be set out hereunder: