MANAGEMENT OF ORISSA ROAD TRANSPORT CO. LTD. BERHAMPUR Vs. WORKMEN OF ORISSA ROAD TRANSPORT CO. LTD. BERHAMPUR AND ANOTHER. OPPOSITE PARTIES.

JUDGEMENT

(1.) This is an application under Articles 226 and 227 of the Constitution of India asking for a writ of Certiorari to quash an award given by the Presiding Officer of the Industrial Tribunal, (opposite party No. 2) in Industrial Dispute Case No. 40 of 1966 dated 30-4-68.

(2.) The Orissa Road Transport Company Limited is a transport Corporation and is an industrial undertaking. Disputes arose between the Employer and the Orissa Motor Transport Employees Union in relation to termination of the services of certain employees of the Company. Ultimately the State Government referred the following disputes for determination of the Tribunal.

(3.) By consent of parties the Tribunal proceeded to dispose of the second question as an interim measure by its award dated 30-4-68. The present writ application is against this award with reference to the second point of dispute. We are told at the bar that the other disputes have already been disposed of by the Tribunal. But we are not concerned with the same. The Tribunal did not give any relief in the case of Kalia Sahu. In the present proceeding the Employer seeks to challenge the award in regard to six of the employees who, for convenience, may be classified as below :