REGENT COMPUTRONICS PVT. LTD.

MALABAR INDUSTRIAL CO.LTD. Appellant

V/S

INDUSTRIAL TRIBUNAL, TRIVANDRUM Respondents

Referred Judgements :-

TURNER V. KINGSBURY COLLIERIES LTD. [REFERRED TO]
R. V. ARMAGH JUSTICES [REFERRED TO]
DHARANGADHRA CHEMICAL WORKS LTD. V. STATE OF SAURASHTRA [REFERRED TO]
HEPTULLA BROTHERS LTD. V. JAMBHAI JESHANGBHAI THAKORE [REFERRED TO]
RAI BRIJ RAJ KRISHNA VS. S K SHAW [REFERRED TO]
DHARANGADHRA CHEMICAL WORKS LIMITED VS. STATE OF SAURASHTRA [REFERRED TO]
NEWSPAPERS LIMITED VS. STATE INDUSTRIAL TRIBUNAL U P [REFERRED TO]
SUNDAR LAL SAXENA VS. HINDUSTAN COMMERCIAL BANK LTD [REFERRED TO]
RAKHALDAS MUKHERJEE VS. S P GHOSE [REFERRED TO]
NALINI RANJAN GUHA VS. ANNADA SHANKAR ROY [REFERRED TO]
MALABAR INDUSTRIAL CO VS. INDUSTRIAL TRIBUNAL TRIVANDRUM [REFERRED TO]
KALESWARI HANDLOOM FACTORY VS. STATE OF MADRAS [REFERRED TO]

JUDGEMENT

(1.) The petitioner is the Malabar Industrial Co. Ltd. which owns and manages the Skinnerpuram Estate, Elamannur. The 1st respondent is the Industrial Tribunal, Trivandrum, the 2nd, the State of Kerala and the 3rd, the Staff Members of the Skinnerpuram Estate represented by the Estate Staff Union of South India, Kottayam.

(2.) The petitioner challenges the validity of the award of the Industrial Tribunal, Trivandrum, dated 31-1-1958, in Industrial Dispute No. 3 of 1955. One of the disputes referred for adjudication-the only dispute with which we are concerned was:

(3.) The Tribunal passed an award on 27-3-1957 and it was published in the Kerala Gazette dated 23-4-1957. The validity of that award was questioned before this court in 1957 KLT 77 . Para.1 of the judgment in that petition stated:

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MALABAR INDUSTRIAL CO Vs. INDUSTRIAL TRIBUNAL TRIVANDRUM

Referred Judgements :-

JUDGEMENT

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