Ganendra Narayan Ray, J. - (1.) The subject matter of challenge in the writ petition out of which the instant appeal arises is the Bipartite Agreement dated 29tb November, 1985 and the transfer and/or re-deployment order dated 17lh December, 1986 and 29th December, 1986.
(2.) The Steel Authority of Indie Ltd. thereinafter referred to ai SAIL) cams into existence as an integral company on and from lit May, 1978 as a result of the Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978.
(3.) On 10th March, 1979, a Tripartite Settlement was entered Into between SAIL and All India Co-Ordination Committee thereinafter referred to as AICC) regarding recruitment, promotion, transfer policy etc. The said Settlement was signed by the AICC representing the vast majority of over 4000 employees of Central Marketing Organisation thereinafter referred to as CMO) out of 4700 employees. II may be noted in this connection that there is some dispute about the actual representation in the AICC of the employees of CMO and SAIL. But it is admitted position that AICC represents a vast majority of employed of CMO and SAIL.;