ITW INDIA LTD Vs. P.LAKSHMINARAYANAN

JUDGEMENT

(1.) This writ petition is filed for seeking writ of mandamus declaring the Award passed by Industrial Tribunal - II at Hyderabad - respondent No.2 in I.D.No.70 of 2002 dtd. 3/12/2003 as illegal, arbitrary and unenforceable under law.

(2.) Heard Sri Koka Satyanarayana Rao, learned counsel, representing Sri Vivek Jain, learned counsel for the petitioner, and Sri B.Srinivasulu, learned counsel, representing Sri B.G.Ravinder Reddy, learned counsel appearing for respondent No.1.

(3.) The brief facts of the case are that: