ASSOCIATED CEMENT COMPANIES LTD Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THIS is a petition by the Associated Cement Companies, Ltd. , Bhupendra Cement Works, Surajpur, under Articles 226 and 227 of the Constitution of India and is directed against the award of the industrial tribunal, Punjab, Chandigarh, dated 20 September 1966.

(2.) THE workmen of Bhupendra Cement Works, Surajpur, through the Bhupendra Cement Karamchari Union (registered), Surajpur, served a notice of demands on the company on 20 July 1965. The matter was referred to the conciliation officer, but without any success. Accordingly, the dispute was referred by the State of Punjab under Section 10 (1) (d) of the Industrial Disputes Act, 1947, for adjudication to the tribunal. The demands made by the employees were as follows:

(3.) IT may be mentioned that respondent 2, Bhupendra Cement Workers' Union, Surajpur, Is a recognized union and has been In existence for a long time, whereas respondent 3, Bhupendra Cement Karamchari Union, Surajpur, was registered as a trade union on 26 May 1965. The demands in question were raised by respondent 3 and not by respondent 2, The industrial tribunal, to which the disputes were referred proceeded to adjudicate upon these disputes and by the Impugned award rejected demand 1 but allowed demands 2 and 3. Respondent 3 seems to be satisfied with the award, bat the company is not. Hence the present petition is by the company. The decision of the tribunal on demands 2 and 3 is being challenged on the ground that it is without jurisdiction.