BALAJI CYLINDER EMPLOYEES UNION Vs. THE PRESIDING OFFICER

JUDGEMENT

(1.) Heard Mr.R.Lawrence, the learned counsel appearing for the petitioner and Mr.Anand Gopalan, the learned counsel appearing for M/s.T.S.Gopalan and Company, the counsel for the second respondent.

(2.) The challenge in the present Writ Petition is to the award passed by the Industrial Tribunal, Chennai, in I.D.No.52 of 1993, dated 23.10.2013.

(3.) The facts, which are necessary for the disposal of the Writ Petition are as follows: -