CHAIRMAN AND MANAGING DIRECTOR, THE FERTILIZERS AND CHEMICALS TRANVANCORE LTD. AND ANOTHER Vs. GENERAL SECRETARY FACT EMPLOYEES ASSOCIATION AND OTHERS
LAWS(SC)-2019-4-52
SUPREME COURT OF INDIA
Decided on
April 11,2019
Chairman And Managing Director, The Fertilizers And Chemicals Tranvancore Ltd. And Another
Appellant
VERSUS
General Secretary Fact Employees Association And Others
Respondents
JUDGEMENT
ABHAY MANOHAR SAPRE, J. -
(1.) Leave granted.
(2.) These appeals are directed against the final judgment and order dated 25.01.2017 passed by the High Court of Kerala at Ernakulam in W.A. Nos. 1820 and 1824 of 2012 whereby the Division Bench of the High Court dismissed the writ appeals filed by the appellants herein and affirmed the judgment dated 21.08.2012 passed by the Single Judge of the High Court in W.P. Nos. 33938/2008 and 2556 of 2009.
(3.) These appeals involve a short point as would be clear from the facts stated infra.;
(2.) These appeals are directed against the final judgment and order dated 25.01.2017 passed by the High Court of Kerala at Ernakulam in W.A. Nos. 1820 and 1824 of 2012 whereby the Division Bench of the High Court dismissed the writ appeals filed by the appellants herein and affirmed the judgment dated 21.08.2012 passed by the Single Judge of the High Court in W.P. Nos. 33938/2008 and 2556 of 2009.
(3.) These appeals involve a short point as would be clear from the facts stated infra.;
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