LAWS(KAR)-1990-7-111

WORKMEN OF SAW MILLS AND WOOD WORKING FACTORY OF MADRAS SAPPER EX SERVICEMENS REHABILITATION ASSOCIATION Vs. BANGALORE TIMBER INDUSTRIES

Decided On July 03, 1990
WORKMEN OF SAW MILLS AND WOOD WORKING FACTORY, MADRAS Appellant
V/S
BANGALORE TIMBER INDUSTRIES Respondents

JUDGEMENT

(1.) THIS appeal on the original side is preferred by the workman of Saw Mill and Wood Working Factory of Madras Sapper Ex-Servicemen's Rehabilitation Association (for short MSERA) represented by the MSERA Employees Union (hereinafter referred to as 'Union'). MSERA is a Society registered under the Karnataka Societies Registration Act, 1960 with the object of promoting the welfare of Ex-Serviccmcn who could be rehabilitated by providing with employment in certain trade and occupation, The relevant portion reads as follows: