GENERAL SECRETARY BHARATH EARTH MOVERS EMPLOYEES ASSOCIATION Vs. DEPUTY CHIEF LABOUR COMMISSIONER CENTRAL

JUDGEMENT

(1.) THE petitioner challenges Annexure-A order dated November 7, 1994 of the Appellate authority constituted under Sub-section (1) of Section 6 of the Industrial Employment (Standing orders) Act, 1946 and Rule 7-A of the Rules framed thereunder. The petitioner applied for incorporating the following clause in the bye-law;

(2.) WHEN this application came up for consideration the Certifying officer heard the contentions and passed Annexure - E order certifying the bye-law in the following manner:

(3.) THIS was not exactly the request made by the petitioner. Aggrieved by this order, the petitioner filed an appeal before the appellate authority, the 1st respondent herein. The 1st respondent, by the impugned order Annexure-A, modified the clause still further in the following manner;