NEWSPAPERS LIMITED Vs. STATE INDUSTRIAL TRIBUNAL U P

JUDGEMENT

(1.) The ground on which the appellant company seeks to have the order of the Industrial Tribunal set aside is that no industrial dispute existed within the meaning of the expression as used in the U.P. Industrial Disputes Act, 1947. (Act XXVIII Of 1947) (hereinafter called the U.P. Act) and consequently the U.P. Government had no power to make the reference in question. 'Industrial Dispute' is defined in S. 2 of the U.P. Act as having the same meaning assigned to it as in S. 2 of the Industrial Disputes Act, 1947 (hereinafter termed the Central Act). There this expression has been defined in S. 2(k) to mean:

(2.) The controversy between the parties arose in the following circumstances:

(3.) Tajammul Hussain, respondent No. 3 was employed as a lino typist by the appellant company. He was dismissed on May 8, 1952 on allegations of incompetence under R. 12 (ii) of the Standing Orders of the appellant company. It was alleged that the dismissal of Respondent No. 3 was welcomed by his co-workers and other workmen in the employment of the appellant company and they made no grievance of it, nor did they espouse his cause.