MANAGEMENT OF SHRI CHALTHAN VIBHAG KHAND UDYOO SAHAKARJ MANDLI LIMITED MANAGEMENT OF KHEDUT SAHAKARI KHAND UDYOG MANDLI LIMITED BARDOLI TALUKA KHAND KAMDAR UNION Vs. G S BAROT MEMBER INDUSTRIAL COURT:ITS WORKMEN:SHRI MANDHI VIBHAG KHAND UDYOG SAHAKARI MANDLI LTD

JUDGEMENT

(1.) All these appeals and special leave petition are by the management of five co-operative sugar factories in Gujarat State. The demand of the workmen of the factories in Gujarat was for payment of the U. P. Government revised scales for sugar factories in U. P. regarding pay, dearness allowance and other benefits.

(2.) The second Wage Board for the sugar industry gave its report in 1970. The Wage Board's report was due to expire on 31st October, 1974. The Government of U. P. on 31st October, 1974, issued the U. P. Pattern Scales of Wages and Dearness Allowance for workmen employed in all sugar factories working by Vacuum Pan Manufacturing Process. The Labour Minister gave the award and as a result of that award, an order was passed under Section 3, sub-clause (b) of the U. P. Industrial Disputes Act, 1947. This order relating to U. P. Pattern of Pay, Graduated Dearness Allowance, Variable Dearness Allowance came into force from 31st October, 1974 and effect was to be given to these pay scales and dearness allowance from 1st October, 1974. As the sugar factories were seasonal factories a retention allowance for unskilled seasonal workmen for off-season at the rate of 10% of the basic wage and dearness allowance payable during the crushing year 1974-75 was also provided for. The demand put forward by the workmen in all these appeals is for payment according to the U. P. Pattern.

(3.) The Industrial Court, Gujarat, increased the Graduated dearness allowance of the unskilled employees from Rs. 21 to Rs.40. But this increase was not given at one stage but was spread over in three stages, the first stage being from 1st July 1976 to 30th June 1977, the second stage being from 1st July 1977 to 30th June 1978 and the third stage being from 1st July 1978 to 30th June, 1979 and onwards. The increased graduated dearness allowance for the first period would be Rs.32 per month; for the second period Rs.36 per month and for the third period Rs.40 per month. The existing basic wage for the unskilled employee is Rs.110. The variable dearness allowance of Rs.151 per month is being paid and the Court found that there was no dispute as raised in demand No. 2(c). Regarding variable dearness allowance demands Nos. 3, 4 and 5 the Court revised the rates from 83 paise per point on the rise over 301 points of All India Average Consumer Price Index Number for Industrial Workers (Base 1960=100) at Rs.1.00 per point for skilled B operatives and for clerks drawing up to Rs.150 per month as asked for in demand No. 5(i)(b) and from Re.0.95 to Rs.1.12 for All India Average Consumers Price Index for other employees as per demand No. 5(i) (d). This increase was also spread over for a period of three years i.e. 7 paise for the first period from 1st July, 1976 to 30th June, 1977; 5 paise for the second period from 1st July 1977 to 30th June, 1978 and 5 paise for the third period from 1st July 1978 to 30th June, 1979 and onwards, Regarding demand No.7 relating to retaining allowance to be paid to the unskilled seasonal employees at the rate of 10 per cent of the basic wage and dearness allowance payable during the crushing season 1974-75 and for subsequent years, the Court found that the demand was justified. The Court gave a retention allowance of 10% as demanded of the basic wage and dearness allowance payable during the crushing season 1974-75 and also for the three subsequent years.