INDIAN ALUMINIUM COMPANY LTD Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THE petitioner is a public limited company in the private sector. One of the conditions in the long-term settlements entered into by the company with the workers represented by trade unions is that whenever an employee retires from service or is dead, a dependent-relative will have to be provided employment in the unskilled category.

(2.) ONE Ayyappan, an unskilled worker, retired on 31st March, 1985. The second respondent, one of the recognized unions, representing some of the employees, claimed that Venugopal, son of Ayyappan, should be appointed on the basis of the said clause in the settlement. The petitioner refused, on the ground that one Viswanathan, brother of Ayyappan, was already appointed.

(3.) GOVERNMENT referred the dispute to the Industrial Tribunal, Alappuzha, by Exhibit P-3 award, the Industrial Tribunal held that Venugopal is entitled to get employment as unskilled worker. Direction was given to appoint him in the earliest vacancy. This original petition is for quashing the award.