WORKMEN REPRESENTED BY PRESIDENT MADRAS FERTILIZERS GENERAL WORKERS UNION Vs. MANAGEMENT MADRAS FERTILIZERS LTD

JUDGEMENT

(1.) The petitioner is a Trade Union. In this writ petition, they have challenged an Award passed by the Industrial Tribunal at Chennai made in I.D. No. 58 of 2002 dated 27.11.2006. By the impugned Award, the Tribunal rejected the reference made by the State Government and refused to grant any relief to the workmen represented by the petitioner Union. The writ petition was admitted on 04.01.2008.

(2.) At the initiative of the petitioner Union, an industrial dispute was raised under Section 2K of the Industrial Disputes Act, 1947 for making permanent of 73 workers employed in the canteen run by the Management. Since the Conciliation Officer as he could not bring about mediation gave a failure report. On the strength of the failure report and applying its mind, the State Government issued G.O.(D) No. 985 Labour and Employment Department, dated 12.11.2002 for adjudication of the dispute by the Industrial Tribunal at Chennai.

(3.) The order of reference reads as follows:-