- (1.) The petitioner before us is the Bangalore Woollen, Cotton and Silk Mills Company, Ltd., managed by Binny & Co., Ltd., The prayer of the petitioner is for issue of writs certiorari and for quashing the award of the Industrial tribunal, Bangalore, in I.C. No. 11 of 1955, dated September 25 1956. The facts on which this petition is founded may be shortly stated as follows.
(2.) The petitioner had applied, under the provisions of the Industrial Employment (Standing Orders) Act - Central Act XX if 1946, to the certifying authority constituted under the said Act for certification of draft standing orders which were submitted by the petitioner. The authority concerned, after due notice, certified the same on July 16 1955. The respondent 3 (the Binny Mills Labour Association), having taken exception to a number of standing orders submitted by the management and certified by the carrying authority, raised an industrial dispute with reference thereto. Thereafter by notification dated August 2 1955 issued by the Government, the said dispute was referred for adjudication to the Industrial tribunal, Bangalore. The points of dispute mentioned in the said notification and referred to the said tribunal for adjudication were as follow :- "Whether the standing orders filed by the management and now certified by the certifying authority be modified as a modification to the existing standing orders as demanded by the employees through their association in the light of the views and as indicated in the annexure to this notification."
(3.) In the annexure to the said notification the particulars of such objections were set out. Thereafter the said tribunal made its award which was published in the Mysore Gazette on October 18 1956. By that award the tribunal modified some of the standing orders which had been certified by the certifying authority under the Industrial Employment (Standing Orders) Act of 1946. The present petition has been filed challenging the said alterations.;