SENIOR ADMINISTRATIVE OFFICER Vs. PRESIDING OFFICER CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL CUM LABOUR COURT

JUDGEMENT

(1.) THIS writ petition has been filed praying that this Court may be pleased to issue a Writ of Certiorari to call for and quash the award of the first respondent Industrial Tribunal-cum-Labour Court, dated 24.6.2005, made in I.D.No.103 of 2002.

(2.) IT has been stated that the petitioner institution is functioning under the administrative control of the Indian Council of Agricultural Research, which is an autonomous body, under the Department of Agricultural Research and Education. The petitioner institution has been functioning from the year, 1912, with the following objectives:-

(3.) CHALLENGING the said award, the petitioner had filed a writ petition before this Court, in W.P.No.17847 of 1997. Even though an order of interim stay of the said award had been granted by this Court the petitioner institution had agreed to take the workers back in service, conferring temporary status on the casual workers, who were on the rolls of the petitioner institution, on 1.9.1993 and who had completed 240 days of service in the preceding one year. However, the second and the third respondent Unions had raised an industrial dispute, demanding the regularization of the services of their members.