THE EXECUTIVE DIRECTOR/BASIN MANAGER OIL AND NATURAL GAS CORPORATION LTD. Vs. ONGC EMPLOYEES MAZDOOR SABHA AND ORS.

JUDGEMENT

(1.) AS all the appeals arise from the common judgment and order passed by the learned Single Judge, they are being considered simultaneously.

(2.) WE may also record that for the sake of convenience, hereinafter, the employee union shall be referred to as the union/employees and the employer ONGC Ltd. shall be referred to as ONGC/employer.

(3.) THE said reference was registered as CGITA of 1476 of 2004 before the Industrial Tribunal/Labour Court (hereinafter referred to as "the Tribunal" for the sake of convenience). The Tribunal at the conclusion of the proceedings, passed the following operative order: