JALANNAGAR TEA P LTD Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. Y. S. Mannan, learned counsel for the petitioners as well as Ms R. Chakraborty, learned Addl. Sr. Govt. Advocate, Assam appearing for the State respondents. In spite of service of notice on Respondent No.3, none has appeared on their behalf.

(2.) THIS writ petition is directed against the award dated 3.9.2005 passed by the learned Presiding Officer, Industrial Tribunal, Dibrugarh in Reference Case No.6/2002, by which the following issues, which were sent for adjudication, have been answered in favour of the Respondent No.3-Union. The issues that were raised and adjudicated upon, are as follows :-

(3.) I have considered the above submission made by the learned counsel for the petitioners. I have also perused the records of the learned Tribunal.