ELECTRIC WORKERS UNION Vs. UPELECTRIC SUPPLY CO

JUDGEMENT

(1.) These are nine connected appeals under Section 6 of Act XX

(20.) of 1946. Eight of them are by various electric supply companies managed by Messrs Martin & Co., while the nine (no. 16) is by the Electric Workers Union, Allahabad. These appeals relate to certain changes made in the draft standing orders submitted by Martin & Co., on behalf of the eight electric supply companies which they are managing. The same set of draft standing orders were filed for all the eight companies.

(2.) The main question raised in these appeals as well as in some others is about the scope at Act XX