SIRNIVASA SILK MILLS Vs. STATE OF MYSORE

JUDGEMENT

(1.) These three cases relate to a reference made under section 10(1)(d) of the Industrial Disputes Act, by the Government of the State of Mysore, in respect of the Industrial disputes stated therein.

(2.) These references which were made originally to another Tribunal stood transferred at one stage to a Tribunal presided over by one Mr. D.H. Chandrasekhariah, and which was constituted under the provisions of S. 7-A of the Act, on July 5, 1957. The notification by which that Tribunal was constituted reads:

(3.) It will be seen from this notification that the Government of Mysore which is appointed this Tribunal did not specify the period during which that Tribunal had to function. What is constituted was therefore a permanent Tribunal.