HINDUSTAN AERONAUTICS LIMITED BANGALORE Vs. WORKMEN OF HINDUSTAN AERONAUTICS LIMITED HEAD OFFICE BANGALORE

JUDGEMENT

(1.) the petitioner in this petition is a company wholly owned by the government of India run under the ministry of defence engaged in the manufacture of aircrafts. The head office of the company controlling and administering all the divisions is situate at Bangalore.

(2.) the petitioner by notice dated 9-12-1970 notified to its employees, as provided under Section 9-a of the Industrial Disputes Act, 1947 (in short 'the act') of changes relating to conditions of service which it wanted to bring about in respect of its employees represented by the 1st respondent herein, leading to the raising of an industrial dispute by the latter, which was referred for adjudication to the 2nd respondent-industrial tribunal, Bangalore (in short 'tribunal'). The tribunal adjudicated upon the dispute and held that the proposed changes are not justified and shall not be introduced among workmen in the head office of the petitioner. The matters referred for adjudication of the tribunal are as follows:

(3.) deduction will be made at the normal wage rates in the wage for late coming/early going subject to the condition that no deduction will be made for ten minutes on any single day and 30 minutes during a month.