SIEMENS LTD. Vs. SHENDRA SIEMENS KAMGAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties at the stage of admission.

(2.) The petitioner has challenged the judgment and order dtd. 2/11/2018 passed by the learned Industrial Tribunal in Reference (IT) No. 08 of 2014, whereby the reference forwarded by the Labour Officer came to allowed.

(3.) The Petitioner is a Public Limited Company engaged in the manufacturing of bogie frames for the Indian Railways and is an 'industry' within the meaning of Sec. 2(j) of the Industrial Disputes Act, 1947 (for short, "the Act"). The Respondent is a registered Trade Union representing the workmen who were in the employment of the Petitioner.