NARAIN ENGINEERING WORKS Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) The present writ petition has been filed against the award of the industrial Tribunal passed in adjudication case No. 10 of 1989 dated 5.9.1991 whereby the relief has been granted to Gudar, Panna Lal and Ram Ugrah by designating them as (1) Fitter, category skilled, (2) Patternmaker, category skilled and (3) Shaperman, category skilled respectively. In respect of other labourers, their claim for fitment was rejected. Facts of the case may be noticed in brief.

(2.) The Petitioner claims that it is a factory registered under the Factories Act and it is engaged in the manufacture of chaff cutters. Manufacturing process of chaff cutters has been described in paragraphs-4 and 5 of the writ petition. The Petitioner claims that it is a very small Undertaking and is paying wages to their employees as per rates revised for Engineering Units employing below 50 employees under the Minimum Wages Act. A dispute under Section 4-K of U.P. Industrial Disputes Act was referred to the Industrial Tribunal to the following effect:

(3.) The Industrial Tribunal considered the case of each and every workman separately and reached to the conclusion that only three persons namely Gudar, Panna Lal and Ram Ugrah are entitled for the desired relief.