MANAGEMENT OF DANDAKARANYA PROJECT KOREPUT Vs. WORKMEN

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against the award passed by the Industrial Tribunal, Bhubaneshwar in Industrial Disputes Case No. 13 of 1988 and the judgment of the Orissa High Court in O.J.C. No. 2502 of 1990, whereunder the Orissa High Court refused to interfere with the award of the Industrial Tribunal in exercise of power under Article 226 of the Constitution. Though the award relates to different items of demand but in this appeal Mr. Reddy, the Additional Solicitor General restricted his submission to the direction of the Tribunal to regularise 425 N.M.R. workers which were Item Nos. 1 and 3 of the workers union.

(3.) The Government of India in the Ministry of Labour in exercise of the powers conferred upon them under Clause (d) of sub-section (1) and sub-section (2)(a) of Section 10 of the Industrial Disputes Act referred the dispute for adjudication by the Industrial Tribunal to the following effect: