SILK LTD Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THE Sir Silk Ltd. , Sirpur. Kaghaznagar, is the petitioner. The respondent 1 is the industrial tribunal. The respondent 2 is the union of workers of the petitioner company. The petition has been filed for the issue of a writ of certiorari quashing the order of the industrial tribunal, the respondent 1 herein, dated 20 June 1960 toy which the industrial tribunal held that it has jurisdiction to adjudicate on the matters referred to it by the Government tinder Section (10) (1) (d) of the Industrial Disputes Act, 1947.

(2.) IT is contended for the petitioner inter alia that the matters referred for decision by the industrial tribunal were covered by the binding settlements between the parties, viz. , the employer, Sir Silk, Ltd. , and the workers represented by the Sir Silk Employees' Union and therefore the tribunal was precluded from deciding the same matters.

(3.) ON objections to jurisdiction being taken by the petitioner before the industrial tribunal, issues were framed in that regard and decided against the petitioner's contentions.