MONTHLY-RATED WORKMEN OF PIERCE LESLIE AND CO Vs. LABOUR COMMISSIONER AND CHIEF CONCILIATION OFFICER KERALA

JUDGEMENT

(1.) The petitioners in O. P. No. 3107 of 1964 the monthly rated workmen of Messrs. Peirce Leslie and Company Limited, Cochin, represented by the Cochin Commercial Employees' Association, Cochin are the appellants before us. The first respondent is the Labour Commissioner and Chief Conciliation Officer, Kerala State, Trivandrum, the second is the District Labour Officer and Conciliation Officer, Alwaye, the third is the Deputy Labour Officer and Conciliation Officer, Cochin, and the fourth is the General Manager of Peirce Leslie and Company Limited, Cochin.

(2.) Certain demands mostly identical in character were raised by the Cochin Commercial Employees' Association, Cochin, as well as by the Mercantile Employees' Association, Calicut, in respect of the monthly rated workmen of the company. Both the associations are trade unions registered under the Indian Trade Unions Act, 1926.

(3.) The demands of the Cochin Commercial Employees' Association were made on the 28th March 1964.The demands of the Mercantile Employees' Association were made over three weeks earlier, on the 2nd March 1964.