ENGINEERING WORKERS UNION Vs. ZOROASTRIAN AUTOMOBILES PVT LTD

JUDGEMENT

(1.) The Petitioners Union, have challenged the impugned award dated 26 May 1996, thereby, their complaint was dismissed mainly on the ground of no relationship of employer employee based upon the evidence and material available on record.

(2.) Heard both the learned counsel appearing for the parties.

(3.) The learned counsel appearing for the Petitioners has pointed out that the learned Judge, though recorded the submissions of both the parties, not dealt with all the issues so framed and in para 28 and 29 dealt with only issue of employer employee relationship. This goes to the root of the matter.