PARVATHI MILLS LTD. Vs. WORKMEN OF PARVATHI MILLS

JUDGEMENT

(1.) In O. P. No. 535 of 1962, learned counsel Mr. P. K. Kurien, for the petitioner management, challenges the award of the Industrial Tribunal, Alleppey, dated 30-1-1961 in Industrial Dispute No. 22 of 1959 and published in the State Gazette on 30th January 1962, in so far as its findings are against the management on issue Nos. 7, 18, 20, 21, 24 and 27.

(2.) Against the same award Mr. M. P. Menon, learned counsel on behalf of the Union, challenges in O. P. No. 1038 of 1962 a part of the finding recorded by that Tribunal making certain provisions in a gratuity scheme framed by that authority under issue No. 7 and he also challenges the findings recorded by the Tribunal on issue No. 13 as against the Union.

(3.) The other aspects that have been dealt with in the award in question do not arise for consideration in either of these writ petitions.