TRACO CABLE EMPLOYEES ASSOCIATION (INTUC) TRACO CABLE COMPANY LIMITED, JFTC FACTORY, CHUMATHARA, THIRUVALLA Vs. TRACO CABLE COMPANY LIMITED IVTH FLOOR, KERALA STATE HOUSING BOARD OFFICE COMPLEX, PANAMPALLY NAGAR, KOCHI

JUDGEMENT

(1.) These Appeals Are Filed By The Traco Cable Employees Association, Represented By Its General Secretary. The Issue Raised In The Writ Petitions Against The Judgments Of Which These Appeals Are Filed, Are That On 31.10.2011, The Company Issued A Notification Inviting Applications From the existing employees for promotion to one post of 'Foreman' and two posts of 'Charge Hand'. This eventually led to Exts.P4 to P6 orders which are produced in writ appeal No.131 of 2014, whereby three employees who are party respondents in these cases, were promoted to the aforesaid posts. It appears that there were some protests from the employees and as a result, by Ext.P11 order, produced in W.A. No.131 of 2014, the company kept in abeyance Exts.P4 to P6 orders. It was at that stage, the affected employees filed the Writ Petition No.276 of 2012 and obtained an interim order of stay of Ext.P11 mentioned above.

(2.) As a counter blast, the appellant filed Writ Petition No.2733 of 2012 challenging Ext.P4 to Ext.P6 orders. The writ petitions were heard together and were disposed of by a common judgment, wherein the learned single Judge set aside Ext.P11 and left it open to the appellant to agitate their grievance before the appropriate forum. The learned single Judge also ordered that a seniority list shall be published. It is in these circumstances, the appellant has filed these appeals.

(3.) We heard the counsel for the appellant, the learned counsel for the management and the learned counsel appearing for the party respondents.