ITC LTD Vs. INDUSTRIAL TRIBUNAL CITY

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS Appeal is filed at the instance of itc Ltd. , Chennai impugning the order dated august 14, 2007 passed by the learned Judge of the Writ Court, whereby the learned Judge dismissed the Writ Petition filed by the appellant.

(3.) SUBJECT matter of challenge in the Writ petition was an order of the 1 st respondent -Industrial Tribunal dated June 14, 2006 passed in Approval Petition Nos. 27 to 48/2001, which was filed under Section 33 (2) (b) of the industrial Disputes Act (herein after referred to as the "said Act" ).