CONTRACT LAGHU UDYOG KAMGAR UNION Vs. S N SAUNDANKAR PRESIDING OFFICER CENTRAL GOVT INDUASTRIAL TRIBUNAL

JUDGEMENT

(1.) This proceeding arises out of an award of the industrial Tribunal rendered on 19th March, 2002 on a reference to adjudication under section 10 of the Industrial Disputes Act, 1947.

(2.) On 31st March, 1998, the Central Government referred the following question for adjudication to the Industrial Tribunal under section 10 of the industrial Disputes Act, 1947 :-

(3.) The dispute, as the terms of reference would show, relates to the services of canteen workmen engaged by canteen contractors at four premises of the Unit trust of India in the City of Mumbai.