SH. RAM KISHAN Vs. RENUTROL LIMITED AND ANR.

JUDGEMENT

(1.) THE petitioner workman impugns the order dated 4th March, 2003 of the Industrial Tribunal dismissing the complaint of the petitioner against the respondent employer under Section 33A of the I.D. Act. The petitioner in the complaint stated that the respondent employer, during the pendency of industrial dispute No. 76/1991 & industrial dispute No. 77/1991, with the following reference:

(2.) THE Tribunal found -

(3.) IT was put to the counsel for the petitioner as to whether the petitioner has challenged the award of the Tribunal in Industrial Disputes No. 76 -77/1991. The counsel states that he has no knowledge in that regard. He further contends that even in the complaint case under Section 33A of the Act, subject matter of this petition, the following issues were framed by the Tribunal: