RAJKOT TEXTILE MILLS Vs. MILL KAMDAR MANDAL

JUDGEMENT

(1.) The petitioner-Rajkot Textile Mills, a unit of National Textile Corporation (Gujarat) Limited, has challenged the judgment and award dated 20.12.2002 passed by Industrial Court No.2, Rajkot ('the Industrial Court' for short) in Reference (I.C.R.) No.3 of 1992 whereby the Industrial Court partly allowed the reference of the respondent-Union and directed the petitioner-Mills to pay a sum of Rs.28,06,000/-, being 55% of the amount to be given to 45 workmen along with cost of Rs.2,500/-.

(2.) The facts which can be carved out from the record of the petition are summarized as under:

(3.) Heard Mr.Saurabh Mehta, learned counsel for M/s.Nanavati & Nanavati for the petitioner-Mills, and Mr.A.K.Clerk, learned counsel appearing for the respondent-Union.