HOTEL KANISHKA Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) The petitioner questions the order of the Industrial Tribunal No. 1 .dated July 31, 1989 whereby it was held .that .the enquiry conducted by the enquiry officer was bad in law and the same was accordingly declared invalid.

(2.) The petition arises in the Following circumstances.

(3.) Sixteen workmen, who have been arrayed as the third respondent were employed with the petitioner. Hotel Kanishka, a unit of the India Tourism Development Corporation (for short "Corporation"). The second respondent Hotel Kanishka Employees Union, of which some of the aforesaid workmen were office bearers, raised a charter of demands for better wages, bonus and provident fund etc. On September 12 1994 the union gave a notice of a strike, in the wake of the agitation of the employees, .the petitioner filed a civil suit and obtained a restraint order which inter alia, interdicted the workmen :