ALUMINIUM INDUSTRIES LTD Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) This writ petition is filed by M/s. Aluminium Industries Limited (hereinafter referred to as " the petitioner), challenging the award of the Industrial Tribunal, Hyderabad (hereinafter referred to as "the Tribunal") in I.D.No.1 of 1994, dated 31-8-1994.

(2.) A reference was made by the Government of Andhra Pradesh under Section 10 (1)(d) of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act") in G.O.Rt.No.2729 (Women's Development, Child Welfare and Labour Department, dated 21 -12-1993) to adjudicate the industrial dispute referred to hereunder: " Whether the (1) Alind Employees Union (2) Alind Machinery Division Employees Union (3) Alind Contract Workers Union are justified in demanding wages for lock-out period from 3-5-1993 to 5-9-1993 from the management of Alluminium Industries Limited, Lingampally, Hyderabad? If not, to what relief the workmen are entitled to?"

(3.) The dispate was referred to theTribunal, and numbered as I.D.No.1 of 1994.