RAILWAY EMPLOYEES CO-OPERATIVE SOCIETY STAFF UNION Vs. CHIEF EXECUTIVE, RAILWAY EMPLOYEES CO-OPERATIVE CREDIT SOCIETY LTD

JUDGEMENT

(1.) Considering the commonality of the issues, both the writ petition and the contempt petition are taken up and disposed of by a common order, though in the Contempt petition, the specific issue is with respect to the willful disobedience of the order passed by this Court.

(2.) Earlier, the petitioner filed a writ petition in WP.No.28498/2016 seeking a direction to refer the Industrial Dispute for adjudication. The writ petition was disposed of by the order dated 11.08.2016 in the following manner:-

(3.) Disciplinary proceedings have been initiated against the scores of the employees who are members of the petitioner. Eight of them were dismissed. As the dispute is pending adjudication in ID Nos.27, 31, 32/2016 on the file of the 2nd respondent in the present writ petition and contending that the punishment imposed is a misconduct, not connected to the dispute, Approval Petitions have been filed in AP.Nos.10 to 17/2017. Alleging that the said decision made is contrary to the order passed referred supra, Cont.P.No.777/2017 has been filed.