ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION NATIONAL MAZDOOR UNION HYD Vs. MANAGEMENT OF ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) The APSRTC National Mazdoor Union has preferred this appeal assailing the judgment of the learned single Judge dated 7-4-1999 in WP No.28653 of 1998. The 1st respondent herein filed the writ petition seeking a writ in the nature of certiorari to invalidate the award dated 4-4-1998 in ID No.l of 96 on the file of the industrial Tribunal-1, Hyderabad to the extent of items 24, 31, 32, 42 and 56, considered in the award.

(2.) The relevant facts are that the appellant herein raised 72 demands, which were referred by the Government to the Industrial Tribunal. By the award dated 4-4-1998, the Industrial Tribunal accepted 66 demands. Aggrieved by the acceptance of demands Nos.24, 31, 32, 41 and 56, the writ petition had been filed by the APSRTC.

(3.) By the judgment under appeal the learned single Judge has partly allowed the writ petition. The award of the Industrial Tribunal insofar as demands 24 and 56 has been confirmed; the finding of the Industrial Tribunal in respect of demands 31, 32 and 41, has been set aside and remanded to the Industrial Tribunal for consideration of the matter afresh in the light of the observations made in the judgment, fixing a time limit for the said purpose. Status quo as on the date of the judgment has also been directed pending such adjudication of the Tribunal. Assailing the setting aside of the findings of the Industrial Tribunal in respect of demands 31, 32 and 41 and remanding the same to it for reconsideration the appeal has been filed.