CHOWGULE AND CO Vs. CHOWGULE EMPLOYEES UNION

JUDGEMENT

(1.) By this petition, the petitioner is seeking a writ of certiorari or an order or direction in the nature of certiorari for quashing and setting aside the impugned award dated 29-3-2004 passed by the Central Government Industrial Tribunal.

(2.) Brief facts giving rise to the present petition are as under :-

(3.) The petitioner is a Company registered under the Companies Act, 1956 having its Head Office at Goa. Respondent No. 1 is a Trade Union registered under the Trade Unions Act 1926. One Mr. S.S. Naik was employed as an Electrician by the petitioner since 29-5-1966. The said Mr. Naik was working as a General Secretary of the Trade Union since 1973 till the time he was discharged in October, 1995.