MYSORE IRON AND STEEL WORKS BHADRAVATHI Vs. APPELLATE AUTHORITY UNDER INDUSTRIAL EMPLOYMENT STANDING ORDERS ACT 1946

JUDGEMENT

(1.) Certain standing orders governing the conditions of service of workmen in the Mysore Iron and Steel Works, Bhadravathi, were certified by the Commissioner of Labour functioning as certifying authority under the Industrial Employment (Standing Orders) Act, 1946.

(2.) The workmen represented by their association which is respondent 2 in this petition filed an appeal under S. 6 against the said order before the appellant authority. The appellate authority modified the standing orders in so far as certain categories of leave and holidays were concerned and confirmed the same in all other respects. In regard to monthly rated staff, he gave four additional holidays as festival holidays on full pay. In regard to daily rated staff, he gave three additional holidays as festival holidays and also gave them the benefit of another category of leave called casual leave to the extent of three days on full wages and six days on half wages.

(3.) In this civil petition presented by the employer, the attack against the appellate order is confined to the above modification made by the appellate authority in regard to leave.