DOKAN PROTISTHAN KARMACHARI SANGHA & ANOTHER Vs. MANAGING DIRECTOR, M/S NANAK SINGH SUJAN SINGH SADANA & ORS

JUDGEMENT

(1.) An industrial dispute was raised by the petitioners relating to certain terms and conditions of service made available to its employees by M/S Nanak Singh Sujan Singh Sadana & M/S Sadana Warehousing & Agency. A reference under section 10 of the Industrial Disputes Act, 19 7, hereinafter referred to as the Act, required the Industrial Tribunal to adjudicate upon the following issues:

(2.) The learned Presiding Officer of the Tribunal decided Issues No. 1 and 2 against the Union and as to Issue No. 3, it was pointed out that Miss Sibani had been paid the allowance, may be on demand or on compassionate ground. The Union has approached this Court questioning the aforesaid award.

(3.) Shri Das Gupta has confined his arguments to the question relating to the superannuation of the employees and, as such, we would deal with only this Issue out of the above agitated before the Tribunal.