NATIONAL TEXTILE CORPORATION APKK AND M LIMITED Vs. NATIONAL TEXTILES CORPORATION SHOWROOM EMPLOYEES ASSOCIATIONRESENTED

JUDGEMENT

(1.) THE petitioner seeks to challenge the award of the Industrial Tribunal, Bangalore (hereinafter referred to as 'the Tribunal' for brevity) holding that employees of the petitioner working in its showrooms are entitled to parity in wages and other benefits on par with employees of its divisional Office.

(2.) THE petitioner states that it is a Government company incorporated under the Companies Act, 1956. It is a subsidiary of National Textile Corporation (hereinafter called "ntc" for brevity ). The NTC has 9 region-wise subsidiaries, the petitioner is one of them, controlling textile mills situated in the states of Andhra Pradesh, Karnataka, Kerala and the Union Territory of Mahe. There are 4 mills in Karnataka under the petitioner. There is a marketing Division in the petitioner Corporation. The service conditions of the employees working in the Corporate office, textile Units and the Marketing Division are said to be distinct and separate from inception. This is reflected in the industrial settlements entered into, from time to time, as between the management and the trade unions. The respondent represents employees working in the showrooms in Karnataka.

(3.) THE Marketing Division of the petitioner Corporation is registered separately under the Shops and Establishments Act, 1961. The Service conditions of all the employees working in the marketing Division in all the States controlled by the petitioner Corporation is one and the same. The present dispute pertains to the Marketing Division. There is a federation of Unions consisting of the NTC showroom Employees Union, Karnataka, NTC Marketing Division employees Union, Andhra Pradesh and NTC Marketing Division Employees Association, kerala, consisting of 305 members in all. The respondent Union has a strength of 20 members.