KARNATAKA HANDLOOM DEVELOPMENT CORPORATION LTD Vs. KARNATAKA STATE HANDLOOM CO ORDINATE COMMITTEERESENTED

JUDGEMENT

(1.) THE petitioner is a Government of Karnataka undertaking. It is established with the object of promoting and developing the Handloom industry. Handloom development and other Export oriented projects sanctioned by the Government of India are implemented through the petitioner. The main thrust has been to provide organisational support to weavers and to ensure their independence and self sufficiency - through the co-operation movement.

(2.) THE facts giving rise to the present petition are, that weavers avail yarn supplied from the yarn depots set up by the petitioner corporation. The weaver converts the yarn to fabric and surrenders the same at the project centres of the petitioner and obtains conversion charges from the petitioner. There is no day to day supervision. Nor is there any disciplinary control over a weaver. The weaver is free to undertake weaving work for any other person or entity. The weavers work at their will in his own premises with or without the assistance from his family or employees.

(3.) THE first respondent made a claim, on behalf of nine weavers, before the second respondent in the year 1996 to contend that the said weavers were being paid wages on piece rate basis and that they have been denied variable dearness allowance from 1. 4. 1994 to August 1996.