TAMIL NADU GOVERNMENT PRESS WORKERS SANGAM MADRAS Vs. FIRST TRADE UNION ADDL REGISTRAR DEPUTY COMMISSIONER OF LABOUR I MADRAS

JUDGEMENT

(1.) Tamil Nadu Government Press Workers Sangam, aggrieved by the order in No. A3/17887 of 1987, dated December 23, 1987, passed by the respondent-First Trade Union Additional Registrar (Deputy Commissioner of Labour I), Madras, has filed the above appeal under Section 11 of the Trade Unions Act, 1926.

(2.) Though notice was duly served on the respondent, the Additional Registrar has not chosen to contest the appeal by engaging a counsel.

(3.) Heard the counsel appearing for the appellant.