DUMRAON TEXTILES LTD Vs. BALESHWAR SINGH

JUDGEMENT

(1.) The petitioner is a company incorporated under the Indian Companies Act and is a factory at Dumraon in the district of Bhojpur. This is a textiles mill, known as Dumraon Textiles Limited. The factory has employed several hundred workers of various categories in different departments.

(2.) There was a dispute between the workmen and the management and the Government, under its notification referred the dispute to the Industrial Tribunal for adjudication. The reference case before the Tribunal is still pending.

(3.) In the mean time, the Government constituted a Tripartite Wage Committee (Textile Industry) consisting of two representatives of the Textile Mills and two of the workmen union. The respondent No. 1, Joint Commissioner of Labour was nominated as the convenor of the Committee. A copy of the resolution dated 27.12.1979, passed by the Government constituting the committee has been filed as annexure 4 to this application.