MANAGEMENT OF BHARAT EARTH MOVERS LTD Vs. GENERAL SECRETARY, BHARATH EARTH MOVERS EMPLOYEES ASSOCIATION

JUDGEMENT

(1.) The petition is filed assailing the award dtd. 11/9/2013 in I.D. No.69/2007 on the file of Industrial Tribunal, Bangalore.

(2.) In terms of the said award, the notice dtd. 21/7/2006 issued under Sec. 9A of the Industrial Disputes Act, 1947 (for short the 'Act of 1947') is held to be illegal.

(3.) The petitioner-Establishment is a Public Sector Undertaking. Respondent No.1 is the Union of employees of the petitioner. Rest of the respondents are the office bearers of respondent No.1.