CHIEF PERSONNEL OFFICER, INTEGRAL COACH FACTORY, CHENNAI - 600038 Vs. THE PRESIDING OFFICER, CENTRAL GOVERNMENT INDUSTRIAL TRIBUNAL - CUM LABOUR COURT, CHENNAI

JUDGEMENT

(1.) The first petitioner is the Chief Personnel Officer and the second petitioner is the Assistant Personnel Officer of the Integrated Coach Factory (ICF) at Chennai. In this writ petition, the petitioners seeks to set aside an Award passed by the first respondent Central Government Industrial Tribunal -cum -Labour Court,(for short CGIT) made in I.D. No. 83 of 2006 dated16.09.2009. By the impugned Award, the CGIT held that the order of transfer made against the employee

(2.) THE writ petition was admitted on 26.11.2009.Pending the writ petition, an interim stay was granted. Subsequently, the second respondent Trade Union filed M.P. No. 1 of 2010 seeking to vacate the interim order. However, this Court by an order dated 15.04.2010 declined to vacate the interim order and gave liberty to the parties to move for an early hearing of the writ petition.

(3.) HEARD the arguments of Mr. V. Radharkishnan, learned Senior Counsel appearing for Mr. V.G. Sureshkumar, learned Standing Counsel for the Railways and Mr. K.M. Ramesh, learned counsel appearing for the second respondent Trade Union.