MANAGEMENT OF MYSORE PAPER MILLS LIMITED Vs. GENERAL SECRETARY MYSORE PAPER MILLS WORKERS ASSOCIATION

JUDGEMENT

(1.) IN this writ petition the petitioner has prayed for a writ in the nature of certiorari to quash the award dated 22. 4. 2003 in reference No. 13/1996 passed by the Industrial Tribunal at mysore declaring that respondent workmen are entitled for regularisation, pay scale and other benefits.

(2.) PETITIONER is a Company engaged in various activities including running sugar mill, hereinafter called as the Management. The respondent is a trade union representing 144 workmen working in the petitioner management, hereinafter called the workmen.

(3.) IT is the case of workmen that the Management appointed 144 workmen on daily wages in the following five departments. a. Industrial Canteen b. Sanitary department c. Pulp feeding d. Horticulture e. Guest House