TATA CHEMICALS MAJDOOR SANGH Vs. TATA CHEMICALS LTD

JUDGEMENT

(1.) Heard Mr.Pandya, learned advocate for the petitioner and Mr.Patel, learned advocate for the respondent.

(2.) In present petition, the petitioner union has challenged award dated 31.12015 passed by the learned Industrial Tribunal at Jamnagar in Reference (IT) No.42 of 2014 whereby the learned Tribunal rejected the reference.

(3.) The central issue involved in this petition is about rectification of company's record (registers) so as to remove the mistake and to enter correct birth date.