GULF AIR EMPLOYEES ASSOCIATION THROUGH GENERAL SECRETARY Vs. GULF AIR COMPANY THROUGH MANAGER INDIA MAKER CHAMBER 6

JUDGEMENT

(1.) Both these Petitions arise from the award dated 23rd May, 2006 passed by the Presiding Officer, Industrial Tribunal in Reference CGIT 20 of 2001.

(2.) The Central Government in exercise of powers under clause (d) of Sub Section 1 and Sub Section 2A of Section 10 of the Industrial Dispute Act, 1947, had by order No.L11012/65/2001 (IR (CI)) dated 23rd November, 2001 made the following reference :

(3.) The Petitioner in Writ Petition No.193 of 2007 is a Trade Union registered under the Trade Unions Act, 1926 whereas, the Respondent No.1 is an Air Transport Company. The PetitionerUnion is representing 16 employees employed by the Respondent No.2 Contractor and who are engaged by the Respondent No.1Company as loaders.