V.K. THOMAS Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) In view of our decision in B.B. Rajwanshi v. State of U.P. and Ors., 1988 2 LLJ 238, in which we have struck down Section 6(4) of the U.P. Industrial Disputes Act, 1947, the order made by the Governor of the State of Uttar Pradesh on June 28, 1977 returning the award made in Adjudication Cases No. 24 and 27 of 1973 on the file of the Industrial Tribunal (V) Uttar Pradesh, Meerut under Section 6(4) of the U.P. Industrial Disputes Act, 1947 for reconsideration of the Tribunal is liable to be quashed. We, accordingly, quash it. Consequently, all the proceedings that have taken place before the Industrial Tribunal subsequent to June 28, 1977 culminating in the Award dated November 24, 1980 against which this appeal is filed are also liable to be set aside and, therefore, we quash them also.

(2.) We direct the State Government of Uttar Pradesh to publish the Award dated April 16, 1977 passed in Adjudication Cases No. 24 and 27 of 1973 on the file of the Industrial Tribunal (V) Uttar Pradesh at Meerut under Section 6(3) of the UP. Industrial Disputes Act, 1947 in the Official Gazette of U.P. within one month from today.

(3.) Mr. Gopal Subramaniam, learned Counsel for the respondents submits that there have been settlements between the workmen and the Management as regards the dispute covered by the Award which is now directed to be published subsequent to the date on which it was made. The appellants do not admit that there are any such valid or enforceable settlements. We express no opinion either on the existence or the validity of the alleged settlements which may have been entered into between the parties. We leave this contention open.