A.K. Goel, J. - (1.) This petition challenges order dated 16.2.2006, Annexure P -12, passed by the Industrial Tribunal, Punjab. Following dispute had been referred for adjudication to the Industrial Tribunal: Whether the demands of the union as mentioned in the demand notice are justified and in order? If so, to what benefit are the workmen entitled in this regard and with what details?
(2.) The dispute was raised by the workman by giving a demand notice on the issue of service conditions relating to pay, allowances and other service conditions.
(3.) During pendency of the dispute before the Tribunal, an application for disposal in terms of settlement dated 26.8.2004 was made. The settlement, Annexure P -6, purports to have been arrived at between JCT Electronics Limited, the petitioner and JCT Electronics workers Union (Regd.) (HMS) while the dispute pending before the Tribunal was raised by JCT Electronics Employees Welfare Association (Regd.), which was a different Union. The claimant Union opposed the disposal of reference in terms of the settlement.;