TAJ SERVICES LTD Vs. INDUSTRIAL TRIBUNAL I DELHI

JUDGEMENT

(1.) W.P. (C) No. 585 of 1997 is directed against the Award of the Industrial Tribunal ( Tribunal?) in ID No. 56 of 1988 of 30 th September 1996 as well as the Award of the same date in ID No. 10 of 1989. It also challenges the order of reference dated 28 th March 1988 made by the Delhi Administration to the Tribunal.

(2.) W.P. (C) No. 589 of 1997 is directed against the Award dated 30 th September 1996 of the Tribunal in ID No. 56 of 1988 as well as the Award of the same date in ID No. 3 of 1988. It also challenges an order dated 28 th March 1988 of the Delhi Administration referring the dispute to the Tribunal.

(3.) The Petitioner, which is headquartered in New Delhi, has its printing division at Noida in Uttar Pradesh. It is stated that in the printing division, it has installed sophisticated printing machines and employs about 70 workmen. The printing division at Noida in Uttar Pradesh is stated to be registered under the Uttar Pradesh Factories Act. Its day-to-day operations and its registration for sales tax is under the local laws of Uttar Pradesh applicable at Noida. The contributions under the ESI Act are made with the Regional Director, ESIC, Kanpur in Uttar Pradesh. It is the Petitioner?s case that the printing division at Noida is, therefore, an industry carried on by the company as a separate unit and that for any dispute arising in the said printing division, the appropriate government is the Government of Uttar Pradesh.