CHIEF GENERAL MANAGER, HPCL, VASAKHA REFINERY Vs. GENERAL SECRETARY, HPCL EMPLOYMENT UNION (VISAKHA REFINERY) (CITU)

JUDGEMENT

(1.) This writ petition, under Art. 226 of the Constitution of India, by the Chief General Manager, HPCL, Visakha Refinery (hereinafter, 'writ petitioner') filed against the General Secretary, HPCL Employees Union (Visakha Refinery) (CITU) (hereinafter, 'respondent') is directed against the Award, dated 09.05.2005, of the learned Chairman, Central Government Industrial Tribunal-cum-Labour Court, Hyderabad, passed in I.D. No. 170 of 2002.

(2.) I have heard the submissions of Sri Dr. P.B. Vijay Kumar, learned counsel appearing for the writ petitioner and of Sri A. Satya Prasad, learned senior counsel representing Sri Prakash Buddarapu, learned counsel appearing for the respondent.

(3.) The facts, which are necessary to be stated as a prelude to this order, in brief, are as follows: