MADURA COATS EMPLOYEES UNION Vs. G S BAJ

JUDGEMENT

(1.) PETITIONER union by the present petition, has impugned the award dated 10th June, 1996. By the said award the Industrial Tribunal, Mumbai, decided the reference as referred to it at the instance of the petitioner Union as also the respondent company. The respondent company had filed Writ Petition No. 1338 of 1997. That, petition has been decided today, by a separate order. In passing the award the Industrial Tribunal was pleased to award in favour of the workmen some demands.

(2.) THE Tribunal has allowed privilege leave which reads as under :-

(3.) THE next demand which has been allowed is regarding leave travel allowance. The said demand reads as under :-