NAVA BHARAT PRESS Vs. P P PATIL

JUDGEMENT

(1.) This petition by Management takes exception to award by the learned Presiding Officer, Industrial Tribunal, Nagpur, in Reference No. (IT) 5 of 1983 before him, whereby he upheld the demand of workmen for reclassification of the establishment in Class-II for the purpose of determining service conditions of workmen as per Palekar award.

(2.) Facts, which are material for deciding this petition, are as under :

(3.) Palekar Award for newspaper industry came into force on 1-10-1979, which classified newspapers on the basis of their gross revenue into nine classes. Since petitioner's gross revenue was more than Rs. 1 crore but less than Rs. 2 crores, it was classified as a Class III establishment. Under the Award, it was open to the parties to seek reclassification after the accounting year 1982 on the basis of gross revenue for the preceding three years. Challenge to Palekar Award by the Management became infructuous.