KARNATAKA SC & ST DEVELOPMENT CORPORATION AND ORS. Vs. BHARATHMATHA WATCH ASSEMBLY UNIT EMPLOYEES UNION AND ORS.

JUDGEMENT

(1.) The petitioner in W.P. No. 5134/2004 is the Karnataka SC & ST Development Corporation, a Government of Karnataka undertaking ('KSC & ST DC for short). They are assailing the award dated 21.11.2003 in AID No. 3/1988 passed by the Additional Industrial Tribunal, Bengaluru, impugned at Annexure -N to the petition.

(2.) The dispute was raised by the Bharathmatha Watch Assembly Unit Employee's Union ('BWAUE Union' for short). The Industrial Tribunal ordered absorption of the workmen concerned from the date of the award. The BWAU Employee's Union has filed W.P. No. 22124/2005 seeking that such regularisation of the services be made with effect from 1982. Since the issue relates to regularisation/absorption in both the petitions and the prayers are inter dependant, they are being disposed of by this common order.

(3.) The parties will be referred to by their names for the sake of convenience and clarity.