FOURESS ENGINEERING (INDIA) LIMITED Vs. H. M. DEVENDRA

JUDGEMENT

(1.) The petitionerCompany calls in question the order dtd. 23/5/2018 passed in Serial Application No.9/2002 (in I.D.No. 28/2001) on the file of Industrial Tribunal, Bengaluru.

(2.) By the said order, the application filed by the petitionerCompany seeking approval of the penalty of dismissal imposed on the respondentworkman stands rejected.

(3.) The material on record indicates that the Company and the Union of its workmen entered into a settlement dtd. 30/8/1995 under Sec. 18(1) of the Industrial Disputes Act, 1947 (for short, 'the Act, 1947'). It is the case of the Company that nearly 250 workmen subscribed to the said settlement, while certain workmen did not. Nonetheless, the benefits flowing from the settlement were extended even to those who had not signed it.