CHITTADI ESTATE Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) The petitioner, the Superintendent of the Chittadi Easte, Mundakayam, challenges the validity of the award of the Industrial Tribunal, Alleppey, in Industrial Dispute No. 90 of 1956. The question referred for adjudication was:

(2.) The petitioner contended before the Tribunal that the dispute referred was not an industrial dispute as defined in S.2 (k) of the Industrial Disputes Act, 1947, and that the Tribunal had hence no jurisdiction to deal with it. The contention was not accepted.

(3.) The Tribunal said: