MINERAL OIL WORKERS UNION Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. B. Das, learned senor counsel assisted by Mr. K.M. Haloi, learned counsel for the petitioner-Union. Also heard Mr. S.N. Sarma, learned Senior Counsel assisted by Mr. N.K. Kalita, learned counsel for the respondent No. 2 and Mr. S.S. Roy, learned CGC for union respondent.

(2.) The present petition has been filed against the award dated 06.09.2018, passed by the Central Govt. Industrial Tribunal-cum-Labour Court, Guwahati, Assam in Reference Case No. 20 of 2012, by which the learned Labour Court, upon consideration of the reference made by the appropriate Government vide order dated 02.05.2012 made the award by holding that the action of the management of the Indian Oil Corporation (Assam Oil Division) [IOC(AOD)], Digboi, respondent No. 2 in proposing change of working hours and weekly off vide notice dated 06.12.2010, was not illegal and unjustified.

(3.) Only certain relevant facts may be adverted to decide the issue raised in this petition.