Per Somnath Ayyar, J. - (1.)The source of this petition is a dispute between the Common-wealth Hosiery Factory in Mangalore, and its workmen, which was referred for adjudication to additional industrial tribunal, Bangalore, under S. 10(1)(d) of the Industrial Disputes Act. After the receipt of this reference, the tribunal issued notices on 24 March, 1964, to two unions, the South Kanara General Labour Union, which will be referred to as the existing union in the course of this order, and the Karnataka Handloom and General Workers' Union, which will be referred to as the new union.
(2.)It is not disputed before us that the existing union was the older union and that the new union was formed later.
(3.)By the notices issued by the tribunal to these two unions, it was intimated that the office-bearers of these unions should appear before the tribunal on 5 April, 1964, so that issues might be settled. The management was also informed that it should produce its counter-statement.