THEKEDAR MAZDOOR UNION Vs. JUDGE INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THE petitioner has challenged the award of the Industrial Tribunal, Kota, passed in a Reference Case No. 177/1979.

(2.) THE dispute was as to whether the removal from service of workmen - Rajendra Kumar, Hari Singh, Madan Lal and Ram Lal, by M/s. Multi Metals Ltd. (respondent No. 2) was justified and legal, and if not, what relief the workmen were entitled to. The main objection raised by the respondent No. 2 was that the workmen were employed through contractors and as per the provisions of Contract Labour (Regulation and Abolition) Act, 1970, the State Government could not have made a reference under the Industrial Disputes Act.

(3.) THE learned Industrial Tribunal framed the following points of "dispute:-