BRAHMOS AEROSPACE, THIRUVANANTHAPURAM LIMITED, CHACKAI, THIRUVANANTHAPURAM Vs. THE GENERAL SECRETARY, BRAHMOS STAFF ASSOCIATION, (INDIAN NATIONAL TRADE UNION CONGRESS), CHACKAI, THIRUVANANTHAPURAM

JUDGEMENT

(1.) The petitioner is a public limited company and an Indo-Russian joint venture with 50.50% shares held by Defence Research and Development Organization (DRDO) under the Union Ministry and 49.50% shares held by NPO Mashinostroyenia (NPOM) counter part of DRDO under the Russian Government. In this writ petition, the petitioner questions an award passed by the Industrial Tribunal, Kollam, in an industrial dispute referred by the Government of Kerala. The dispute referred is as follows:

(2.) The Industrial Tribunal answered the reference holding that the promotion policy of the management and the consequential denial of promotion to the workmen involved, are unjustifiable. Assailing this award, the petitioner has approached this Court.

(3.) Heard Shri J.P. Cama, learned Senior Counsel appearing for the petitioner and Shri Ranjith Thampan, learned Senior Counsel appearing for respondents 1 & 2.