MAHAGUJARAT LABOUR UNION Vs. AGEW STEEL MFG. LTD.

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The petitioner Second Party workmen in Reference (IT) No. 400 of 1990 from the Court of Industrial Tribunal, Gujarat Ahmedabad, have approached this Court invoking provisions of Articles 226 and 227 of the Constitution of India challenging the award and order dated 8.1.1998 passed by the Industrial Tribunal rejecting the Reference for the reasons stated thereunder.

(3.) Facts in brief deserve to be set out as under: