PARADIP PORT TRUST Vs. THEIR WORKMEN

JUDGEMENT

(1.) THE Management of Paradip Port Trust is the petitioner in this writ application against the award passed by the Central Government Industrial Tribunal cum Labour Court, Bhubaneswar in Tr. Industrial Dispute Case No. 112 of 2001.

(2.) THE Central Government by order dated 27.11.1996 referred three disputes for adjudication to the Tribunal. The references are quoted below :

(3.) THE Tribunal on consideration of the statement of claim as well as written statement framed the following issues in respect of item No.