J.K. TYRES LTD., FORMERLY M/S VIKRANT TYRES LIMITED, K.R.S. ROAD, METAGALLI, MYSORE-570016 NOW REPRESENTED BY ITS DEPUTY GENERAL MANAGER Vs. MYSORE DIVISION HOTEL, WORKERS UNION, K.R.S. ROAD, METAGALLI, MYSORE-570016 REPRESENTED BY ITS PRESIDENT

JUDGEMENT

(1.) APPELLANT - J.K. Tyres Limited filed this appeal under Section 4 of the Karnataka High Court Act, 1961, challenging the correctness of the order dated 14th July 2006 passed by the learned Single Judge in W.P. No. 3285/2001, thereby the learned Single Judge dismissed the writ petition filed by the appellant and confirmed the award dated 12th July 2000 passed by the Presiding Officer, Labour Court, Mysore in Reference No. 116/1987. The relevant facts leading for filing of this appeal are as follows :

(2.) BEING aggrieved by the order passed by the Labour Court, the appellant filed a Writ Petition No. 3285/2001 before the learned Single Judge. The learned Single Judge has dismissed the writ petition filed by the appellant.

(3.) PER contra, the learned Counsel for the respondent -Union contended that the canteen is a part of establishment of the management and that the workers in the canteen represents the company as the employees of the appellant's Company. Therefore, they are entitled for reinstatement.