M M MATHEW Vs. INDUSTRIAL TRIBUNAL ALLEPPY

JUDGEMENT

(1.) This is an application by the proprietor, Kallupalam Lads Jewellery Mart, Kottayam, under Art.226 of the Constitution for an order to call for the records in Industrial Dispute No. 37/56 on the file of the Industrial Tribunal, Alleppey and to quash the award in the I. D. 37/56 dated 20-2-58.

(2.) The short point that arises in this proceeding is as to whether the Industrial Tribunal was right in law in holding that Messrs.V.K.Narayanan Asari, P.N. Chellamani and A.K. Mani are workmen as defined in the Industrial Disputes Act.

(3.) The facts leading up to the finding of this application and as stated in the affidavit in support of the application are as follows.