EMPLOYERS IN RELATION TO THE MANAGEMENT OF RESERVE BANK OF INDIA Vs. WORKMEN

JUDGEMENT

(1.) Special leave granted.

(2.) This appeal is filed by "Employers in relation to the Management of Reserve Bank of India (hereinafter referred to as "the Bank") against the award of the Central Government Industrial Tribunal No. 1 at Bombay dated 28-2-1995 and rendered in Ref. No. CGIT-96 of 1991. The workmen engaged in the catering establishments of the bank is the respondent in this appeal.

(3.) Government of India, by letter dated 13-12-1991, referred the following dispute for adjudication under Section 10(1) (d) read with sub-section 2-A of the Industrial Disputes Act, 1947 to the Tribunal:-