UNION OF INDIA Vs. R C JAIN

JUDGEMENT

(1.) On an earlier occasion when this case had come up for hearing we had suggested to counsel on both sides to adjust the dispute regarding bonus. The Delhi Development Authority through the Attorney- general agrees that the amount of bonus will be paid but out of grace and not as of right. Shri Mridul, appearing for the workmen, contends that annual legal proceedings for enforcement of the claim to bonus can be avoided if the right to bonus is recognised by the Union of India. In fact he asserts that the workmen have such a right enforceable in law. Having heard counsel briefly we consider that there is force in the submissions of shri Mridul. But in view of the fatt that the Delhi Development Authority is willing to pay the amount claimed by the workmen there is no need for adjudication of the right at present. With this observation we direct the delhi Development Authority to pay the sum involved in this case within two months from today. The learned Attorney-General rightly agrees that a portion of the amount will be paid at least two days before the forthcoming Diwali.