Kerala High Court
Deputy Vice President (Tir'} vs Unknown on 6 January, 2021
IN TITE HIGH COTJF.T OF KERAT.A AT ERNAKULAM
PRESTIIT
TIIE HONOURjf,BI.E !dR. iN'STIEE DE['E}I RTMACI|ITBR.A}I
!CED}{ESDA:r, THE O6TH D.FJ OF JA}IUARY 2A2L / 16TH POUSI{A, Lg42
wP(c) .llo.1OeS9 oF 2O2O(F)
PETITIONER:
DEPUTY VICE PRESIDENT (TIR'}
THE FEDERAT BAIIK LrMrrED, REGD. oFFrcE rtDERAt foI{ERs,
ArItlrA - 583 101.
BY AI)V8.
SMT.I.ETHA, .ANAND
SRI .M. N. RADHAKRISHNA MENON
K.R.PROD&TII KUINR
VISffU S ABIKT(ATIIL
RADIIAIRISHNA PTLI.AI B
gRI . P. 8 . SIDIIARITTIA}I
ROHITH T'OITAII
s. s.vlst{M_t
RiSHi ibRtn t.R.
GOI':TSAD{ DEV C,P
RESPONDE}IIT8:
1 THE Gn{ERAL SECRETARY
EEDERAL BANK EIV'PLOYEES T'NION, IIEAD oFT"IcE,
AIJITAE - 693101, KERAIA.
2 cEDilrRAr. GoIIERNMENT rlrDusrRtAr, TRTBITIIATJ cuu r.ABoi(tR coItRT
osFrcE oF THE cENTRiAr, GO\|ERNMEIIT, rl[DusTRtAr. rRrBurdAt ctlM
T,ABOIJR COIIRT, 39/37?, A-2, I{ARrrHAr,A r,Al{8, ITARSHAI{A ROAD,
'E IIJ[]d, cocHrN - 692 016.
BY ADV. SRI.C.A}III KT'}{AR
BY ADV. 8}IT.A.K. PREEtrHA
BY ADV_ SHRI.p.VIiraxAIcutdAR. ase ol' IID&A,
IHIS WRIE PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 06.01.2O2L,
THE COT'RT ON TIIE SAME DAY DELTVERED ITTE FOI.LOVTNG:
lrP(c) .No.10859 oF 2020 (F)
2
IUDGMENT
Pending this writ petition, the parties had expnessed their
desire to resolve their disputes under the aegis of the Ernakulam
Mediation Centre, High Court of Kerala.
2. Today, when this matter was called, the report of the
learned Mediator, Adv.Baby George, is on record, wherein, it has
been stated that the parties have settled all their disputes and a
Memorandum of settlement, recording the same, has also been
placed on record.
3. I have examined the Memorandum of settlement,
which has been signed by both the parties, as also by their
learned counsel and I therefore. see no reason why it cannot be
allowed to operate.
In the afore circumstances, I order this writ petition and
direct the parties to act expressly in terms of the Memorandum of
settlement entered into between them dated zz.lz.zazo; and I
order that the same be construed as being a part of this judgment
also.
This writ petition is thus ordered.
sd/-
DEVAN RAMACHANDRAN
rp JUDGE
wP(c) .No.10859 oF 2020(F)
APPEI{DIX
PETITIOER I S/S EiICIIBITS :
EXHTBIT P1 TRUE eol|:r Or THE ORDER DAIf@ t7.t2.tgg6 ol' IlG
PEIITIONER*
EXIIIBII P2 gBTrE COS:r OF .E}ilARD DATED L5
.t2.2003 PASSED BY THE
CENTRJAL @VT. INDUSIR,IAL IR,IBI'T{AI. CI]M I.ABOI'R
coIIRT, ERNAIq'IIA!{.
ExHrBrtr P3 tlRuE eory oF ]Grro DATTED 20.09.2009 rssu@ BT tlng
PEIITTONER.
EXHIBIE P4 gB.t]E COP:r OE E:TPI.ANAIION DAIED 11.10.2008
SIIBI'IfTTED By THE WORKI,IAN.
ExrlrBrr P5 TRUE corrr oF Fr![DrNes oF slleurRy DATED 30. 6. 2oog.
EllrlrBrr P6 TRUE copy oF THE MEnlo DASED 06.0?.2009 rssIIED By
TTIE PETITIONER.
EfiEIBTT P7 XRITE Cop:r oF fEE SUEDSSSTq1T D,ASE 2Z-A7.2009 03.
THE IVORKINN.
ExHrBrr P8 TRttE cop:r oF THE snEo{rssrot{ DATED t2.to-2009 oF
TIIS IEORTA4AN.
ExruBrr P9 rRuE cos:r oF EE oRDER DASD 31.10 -2oag rssIIED EE
TTIE DISCIPLINARY AUTHORITY.
ExHrBrr P10 IRUE corrr oF TrrE oRDER DATED 19.1.2010 pAssED By
THE APPELI,A-TE AIITHORITY.
EXSIBIT P11 TRT'E COP:r OF CLATI4 SIA:EMEI{T DATgo 24.LA.2OLL
SI'BO TTTED BY TIIE I'NTON.
ExHrBrr P12 TRUE cotr oF wRrrmN srATE[rENT DATED 9.2.20L2
STJBFTTTED BY THE PEIIITTO}TER.
E:CTIBII P13 TBI'E COg:r OF ATARD DATED 5,9.2019 PASSED rrt: rHE
2I[D RESPONDSIT.
BEFORE THE HONOURABLE HIGH COURT OF KERALA
AT ERNAKULAM
W.P.(C). No. L0859 of 2020
The Deputy Vice President(HR)
Federal Bank Limited Petitioner
Vs.
The General Secretary Respondents
? Federal Bank Employees' Union & Another o REPORT SUBMITTED BYTHE MEDIATOR ADV. BABY GEORGE Mediated; matter is settled and terms of Agreement is attached herewith.
Dated this the 22nd day of December, 2020.
\ It BEFORE THE HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM W.P.(C). No. 10859 of 2020 The Deputy Vice President(HR) Federal Bank Limited : Petitioner Vs. The General Secretary Respondents Federal Bank Employees' Union & Another MEMORANDUM OF SETTLEMENT FILED UNDER SECTION 89 OF THE CODE OF CIVIL PROCEDURE READ WITH RULES 24 & 25 OF THE CIVIL PROCEDURE (ALTERNATIVE DISPUTE RESOLUTION), RULES, 2008 :
Both parties in the above Writ Petition and the workman (Sri.Joseph M.Y) involved in the Industrial dispute have agreed to settle the above case on the following terms and conditions:
1. The workman (Sri.Joseph M.Y) involved in ID No.16/2011 before the C.G.I.T. Cum Labour Court, Ernakulam shall be re-instated forthwith, on disposal of WP(C) No.1085912020.
2. On reinstatement the pay of Sri.Joseph M.Y shall be fixed as envisaged by the award passed by C.G.I.T cum Labour Court in ID No.!6120II.
3. Sri.Joseph M.Y shall be entitled for wages from the date of reinstatement only.
4. Sri.Joseph M.Y shall be entitled for gratuity as per eligible provisions, after deducting the gratuity amount already paid to him.
FoT THE FEDERAL BANK LTD.
./ Sudhcs$ Kumar M.
Dcputl Vl(.
Pr.rid.nt-
ll (HR)
HR- Employer Rclations & Operations
-tly#,M ii,@ '/ -2-
5. on reinstatement sri.Joseph M.y shall be enrolled in the Bank's Provident Fund Scheme afresh and the benefits shall be settled as per provisions thereof.
on superannuation sri.Joseph M.y shall be entitled to encash his privilege leave subject to a maximum of 240 days as per provisions after deducting 1L8 days of leave already encashed by him.
7. The above terms and conditions shall be in full and final settlement of the dispute between the parties with respect to ID No.16/2011.
B. The parties agree that they will not raise any further claim with regard to the issues involved in the above case. The writ petition may be disposed off in the above terms of settlement.
Dated this the 22nd day of December, 2020
Petitioner Respondent
ft f.d lr* ElnnhPl' tftFt
o
ffiW
General Secretary
Gomra[S€cGbrY
The Federal Bank Limited The Federal Bank Employees'Union
a FoT THE FEDERAL BANK LTD.
Workm Sudhccsh Kumar M. ,4'--4:' Sri Joseph M.Y .^_ - D.nnr_ttcr-h.rtdrii. ii orii r{"/srjlt4,e}.1 HR- Empbyrc Rclatbns & Operationy',,'^i'f -\t '.1!r l. l *t ,9lo
5. <'v, sh,o., \ t\'4 (,{r Aauo"ta kllarfror+ Counsel for the Petitioner " nuf,ffre:,D,pj Counsel for the Respondent ERNAKULAM MEDIAIION CENTRE (HIGH COURT HALL) EMC/Reg. No... {Qgf2o2rr-., Dated: t-/t**^ From The Nodal Officer, High Court Mediation Centre.
To' The Registrar (Judicial),'.
High Court of Kerala,
ErnakUlam
O sir,
Sub:-Mediation of referred cases- Reg.
Ref : - Referral order in.......... (*.(-.....1.O. eSgf or -
dated /t,/Uf ?.,e2P..of the Hon,ble High Court of Kerala.
rt {. r1.
, The report of the Mediator in the matter along with the enclosures is furnished herewith for information and necessary action. siih b.
\-
"ti\*tff Nodal Officer Ernakulam Mediation Centre , End:- 1. Report of the Mediator, SettlementAgreement.
/ ,
3. Copy of petition.