RAJKUMAR COLLEGE KARMACHARI UNION Vs. PRINCIPAL RAJKUMAR COLLEGE

JUDGEMENT

(1.) BY this petition under Articles 226 and 227 of the Constitution of india, the petitioners Rajkumar College Karmachari Union seeks to quash the award dated 24-2-1983 (Annexure-21) passed by the respondent No. 2, the Labour Court raipur whereby the claim of 21 members of the Union, who are employees of the rajkumar College, presented by the petitioner under Section 10 (1) of the Industrial disputes Act (hereinafter referred to as the 'act') has been dismissed

(2.) THE short facts leading to this petition are as under :. The Rajkumar College, raipur was constituted and registered as society in the year 1894 with an object of establishing public school. The Society formed for the purpose laid down the foundation of the institution which is named as 'rajkumar College' which is a residential. institution for schooling small children ranging from the age group of 6 to 18 years.

(3.) TO look after the welfare of the residential students, the. management of respondent No. 1 employed various employees to work in different capacities viz. , as cooks, Khawas, waiters, sweepers etc. and to regulate their service conditions, the respondent No. 1 has framed its own rules and regulations.