COPRA TRADING ESTS Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) All these three O. Ps. arise out of the same industrial dispute which has been adjudicated as I. D. No. 31 of 1984 on the file of the Industrial Tribunal, Alleppey. The award is dated 18.6.1986, and it was published in the gazette on 30.9.1986.

(2.) O. P. No. 8 of 1987 is filed by the representatives of the management. The prayers in this O. P. are to quash Ext. P1 G. O. No. 1514/84 LBR dated 20.11.1984 under which the industrial dispute was referred to the Tribunal for adjudication, and to quash Ext. P2 award dated 18.6.1986 passed by the Industrial Tribunal, Alleppey in I. D. No. 31/84.

(3.) O. P. No. 3127 of 1987 is filed by two unions of workers, who figured as respondents 3 and 4 in O. P. No 8/1987. In this O. P. the prayer is to the effect that Ext. P2 award should be quashed in so far as it has found that the workmen represented by the petitioner unions Kanitta workers are not entitled to the benefits of the notification dated 26-9-1981.