THE WORKMEN OF SAROJA MILLS (PRIVATE) LIMITED, REPRESENTED BY THE NATIONAL TEXTILE EMPLOYEES UNION Vs. THE PRESIDING OFFICER, LABOUT COURT AND ORS.

JUDGEMENT

(1.) This writ of certiorari is to call for the records in I.D. No. 90 of 1974, dated 24th February, 1975 and quash the same.

(2.) The National Textile Employees' Union, Coimbatore, is the petitioner. In the affidavit in support of the petition, it is stated as follows:

(3.) A settlement, dated 10th of September, 1973 was reached under Section 12(3) of the Industrial Disputes Act, 1947, (hereinafter referred to as the Act) binding all workmen of the second respondent Mills, on issues relating to permanency of Badli Workers and their lay off. The petitioner Union and respondents 3 to 6, Unions, were parties to the settlement. Clause 14 of that Settlement, which gave rise to the present dispute is as follows: