THE SECRETARY, KERALA STATE ELECTRICITY BOARD, VAIDHYUTHI BHAVAN, THIRUVANANTHAPURAM Vs. THE INDUSTRIAL TRIBUNAL, IDUKKI

JUDGEMENT

(1.) These writ petitions are arising from the award passed in ID No.12/1998 of the Industrial Tribunal, Idukki. Therefore, both writ petitions are heard together and disposed of, as follows, by a common judgment.

(2.) WP(C) No.21068/2006 is filed by the Kerala State Electricity Board (hereinafter referred to as, "the Board ") and WP(C) No.226/2014 is filed by the workmen, whose dispute was espoused by the union in ID No.12/1998.

(3.) The Board engaged 14 persons as petty contractors in the inspection bungalows of the Board at Vazhathoppu, Karimanal and Pambla in Idukki. These petty contractors raised the industrial dispute claiming absorption in regular service of the Board. The Government referred the dispute for adjudication by the Industrial Tribunal, Idukki, as follows;