KELTRON CONTROLS Vs. WORKMEN OF KELTRON CONTROLS

JUDGEMENT

(1.) The common question that had arisen for consideration was whether a settlement entered into between the employer and the employees represented by the unions otherwise than in the course of a conciliation proceedings and where a copy of the settlement had not been forwarded to the Government and the Conciliation Officer was enforceable under law.

(2.) A settlement was entered into between the Keltron Controls, Aroor, with the unions on 5th December, 1989. The above settlement provided for the regularisation of 11 workmen with I.T.I, qualifications who were taken for training on completion of their training period and 3 expeditor trainees. Further it provided for absorption of certain canteen workers to the regular service of the company as and when vacancies arose. As the management did not comply with the above terms of settlement, the following industrial disputes were raised and were referred to the Industrial Tribunal, Alappuzha as I.D. 13/93 for adjudication:

(3.) Heard the learned Counsel appearing for both sides and also the learned Government Pleader.