ABRAHAM Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) In this proceeding under Article 226, Mr. K. P. Abraham, learned counsel for the petitioner, contests the award of the Industrial Tribunal, Trivandrum, Ext. P. 2 dated 4-12-1958 and published in the State Gazette on 23rd December 1958.

(2.) The main contention that is urged by Mr. Abraham is that the order of reference on the question of the payment of wages to the tappers of the two estates at piece-rate and the adjudication of the Tribunal on this question are both without jurisdiction and as such cannot be sustained.

(3.) The various other issues decided by this award are not the subject of attack in these proceedings and therefore do not arise for consideration.