SAMBUDDHA CHAKRABARTI,J. - (1.) This writ petition is directed against an Award, dated July 11, 2011, passed by the learned Presiding Officer of the Central Government Industrial Tribunal, Kolkata, on a reference by the Ministry of Labour, Government of India of an industrial dispute, inter alia, to the effect whether the action of the management of the Indian Oil Corporation Limited, i.e., the respondent no. 3, in recruiting or including 28 casual workmen without being sponsored by the Employment Exchange and whether appointing Sri Avik Pal were justified.
(2.) The Tribunal after considering the respective cases and the evidence adduced by the parties before it, inter alia, held that the workmen union had miserably failed to establish that the action of the management was unjust. It further held that the workmen union seeking the reference was not entitled to any relief.
(3.) The writ petitioner is a trade union representing the minority of the work force of the Indian Oil Corporation Limited (Marketing Division) (IOCL, for short) in the Eastern Region.;