Calcutta High Court (Appellete Side)
All India Postal Sbco Employees' ... vs All India Savings Bank Control ... on 7 January, 2020
Author: Sanjib Banerjee
Bench: Sanjib Banerjee
1 8 07.1.2020
MAT 849 of 2018 with CAN 6096 of 2018 gd with CAN 6098 of 2018 All India Postal SBCO Employees' Association Vs. All India Savings Bank Control Employees' Union & Ors.
Mr. R.P. Motilal ..for the Appellant It is submitted on behalf of the appellant that the grievance in this case was the failure to give recognition to the appellant-union. However, during the pendency of the appeal, the recognition has been obtained and the appellant says that the appeal has become infructuous and need not be proceeded with.
In such view of the matter and since no adjudication is necessary, the submission is recorded and the appeal and the connected applications are disposed of. In the event any adjudication was necessary, the matter would have had to be released on the personal ground of one of us (Kausik Chanda, J.).
MAT 849 of 2018 along with CAN 6096 2 of 2018 and CAN 6098 of 2018 are dismissed as infructuous without going into the merits thereof.
There will be no order as to costs.
(Sanjib Banerjee, J.) (Kausik Chanda, J.) 3