MUSALIAR INDUSTRIES PRIVATE LTD Vs. INDUSTRIAL TRIBUNAL TRIVANDRUM

JUDGEMENT

(1.) The petitioner is the Musaliar Industries (Private) Ltd., Quilon. The 1st respondent is the Industrial Tribunal, Trivandrum, the 2nd, the State of Kerala, and the 3rd, the A.T. K. M. Employees Association, Quilon.

(2.) By Ext. P-3 dated 29-11-1955 an industrial dispute between Messers. A. T. K. M. & Sons Ltd., Quilon, and the employees of the company represented by the A. T. K. M. Employees, Association, Quilon, was referred for adjudication to the Industrial Tribunal, Trivandrum. By Ext. P1 dated 16-9-1957 the Government of Kerala ordered as follows:

(3.) The reference to S.10(b) of the Industrial Disputes Act, 1947, in Para.3 of Ext. P1 was a mistake for S.10(5), and the mistake was corrected by Ext. P-2 dated 17-9-1957.