KUNJAN MANU Vs. ASPINWALLA AND CO LTD

JUDGEMENT

(1.) In this writ petition, Mr. K. Velayudhan Nair, learned counsel for the petitioner, challenges the common award made by the Industrial Tribunal, Ernakulam, in I. D. Nos. 50, 53 and 58 of 1959.

(2.) The management appears to have terminated the services of certain workers; and, in view of the fact that an industrial dispute was already pending as I. D. No. 20/1958, it was the grievance of the workers concerned, that action has been taken by the management, contrary to the provisions of S.33 of the Industrial Disputes Act. Accordingly, under S.33A of the Act, 23 workers made a complaint before the Industrial Tribunal, which was registered as Industrial Disputes Nos. 50, 53 and 58 of 1959.

(3.) The main grievance of the workers concerned, as I mentioned earlier, was that their discharge was contrary to the provisions of S.33 of the Industrial Disputes Act.