- (1.) The appellant before us is the Mineral Exploration Corporation Employees' Union (AITUC) through its General Secretary, Respondent No. 1 is the Mineral Exploration Corporation Ltd., though its Chairman and Managing Director, Seminari Hills, Nagpur and the second respondent is the Union of India through the Secretary, Ministry of Labour, New Delhi.
(2.) The appellant-Union preferred the above appeals against the common judgement and order dated 26.2.1999 of the High Court of Madhya Pradesh at Jabalpur in Writ Petition Nos. 1981 and 5423 of 1998 whereby the High Court allowed Writ Petition No. 1981 of 1998 filed by respondent No. 1 (Corporation) and dismissed Writ Petition No. 5423 of 1998 filed by the Union and has set aside the award passed by the Industrial Tribunal dated 24.3.1998.
(3.) The appellant is a registered Trade Union affiliated to AITUC. Respondent No. 1 (Corporation) is a Public Sector Undertaking managed and controlled by the Ministry of Mines and is engaged in the exploration/discovery of mineral prospects/resources for rapid industrial growth in the country. Respondent No. 1 is having various projects all over the country including their branches in the State of Madhya Pradesh and has employed approx. 5000 employees in various projects who are engaged in the exploration work in the projects.;