ASSISTANT DIRECTOR OF ANIMAL HUSBANDARY AND VETERINARY SCIENCES Vs. GENERAL SECRETARY UTTARA KARNATAKA ANIMAL HUSBANDARY AND VETERINARY WORKERS UNION

JUDGEMENT

(1.) THE challenge in this petition is to the order dated 25.10.07 (Annexure-G) passed by the District Judge and Presiding Officer of Additional Labour Court, Hubli in Application No. 216/93.

(2.) THE brief facts of the case are that the first respondent union raised an Industrial dispute for treating its members as Class IV Government servants (Group-D employees). On the failure of the conciliation, the appropriate Government sent the reference to the Labour Court. THE Labour Court passed the award dated 24.01.86 allowing the reference holding that the workers of the R.M.C. Farm are treated as permanent Class IV Government servants with all the benefits which are given to them. THE first respondent Union filed an application invoking S.33-C (2) of the Industrial Disputes Act, 1947 before the Labour Court, which by its order dated 25.10.07 directed to pay cash to each member of the Union a sum of Rs.10,452/- with interest at the rate of 18% p.a. Aggrieved by this order, this petition is instituted.

(3.) SRI Ravi Hegde, the learned Counsel for the respondent No. 1 submits that putting the members of the first respondent Union on par with Group-D employees is for the purpose of giving certain monetary benefits. The extension of the said monetary benefits does not make them the Government servants. He emphatically denies that the applicants in Application Nos. 147-151/98 are the members of the first respondent Union. According to him, if they were the members of the first respondent Union, there would not have been any need for them to approach the Tribunal and file the Applications.