THE WORKMEN Vs. P.O. INDUSTRIAL

JUDGEMENT

(1.) HEARD learned counsel for the parties. This writ petition has been filed challenging the award dated 03.12.2007, passed by the Industrial Tribunal, Bhubaneswar, in Industrial Dispute Case No. 9 of 2003, holding that the members of the petitioner Union are not the employees of the Management and therefore they are not entitled to demand anything from the Management and accordingly the workmen are not entitled to any relief.

(2.) ON a perusal of the impugned award it is seen that the State Govt. in the Labour & Employment Department had made a reference to the Industrial Tribunal for adjudication of the following disputes:

(3.) DEMAND No. 7: Whether the employees of Bhadrak Bus Syndicate, Bhadrak are entitled to House Rent allowance @ 7.5%.