MALAPPURAM SPINNING MILLS EMPLOYEES UNION (CITU) Vs. MALAPPURAM SPINNING MILLS EMPLOYEES CONGRESS (INTUC)

JUDGEMENT

(1.) This writ petition is filed by the petitioners seeking to quash Exts.P1 and P2 and thereby set aside the promotion given to 3rd and 4th respondents by the 1st respondent, since the promotions were effected violative of Ext.P3 memorandum of settlement and Exts.P4 rules and P5 qualifications prescribed as per the settlement.

(2.) Material facts for the disposal of the writ petition are thus:

(3.) The 1st respondent is a Spinning Mill working in the Co -operative sector under the Registrar of Co -operative Societies. 1st and 2nd petitioners are the approved recognised unions in the 1st respondent establishment and the 3rd petitioner is working as Assistant Executive (Accounts) in the 1st respondent establishment. The 3rd and 4th respondents were working as Junior Assistant and Senior Assistant (Raw Materials) and has been promoted as Assistant (Raw Materials and General) and Executive Officer (Accounts) respectively, as per the orders of the 1st respondent dated 09.03.2013, evident from Exts.P1 and P2.