VONROLL INDIA PRIVATE LIMITED Vs. GENERAL SECRETARY

JUDGEMENT

(1.) The present writ petition by the Management assailing the order dtd. 20/4/2023 in AID No.28/2022 on the file of the Additional Industrial Tribunal, Bengaluru (hereinafter referred to as 'the Tribunal' for short), whereby the application filed by the respondent-Union under Sec. 10 (4) of the Industrial Disputes Act ,1947 ('the ID Act ' for short) seeking interim relief at the rate of Rs.10,000.00 per month with effect from 1/5/2019 to per workman, was allowed in part holding that the respondent-Union members are entitled for the interim relief by increase of Rs.5,000.00 per month in their basic from 1/5/2019 till the disposal of the present case.

(2.) The petitioner herein is referred to as the Management and the respondent as the Trade Union for the sake of convenience.

(3.) The relevant facts of the case are that, the Management and the Trade Union had a settlement dtd. 2/8/2017 and as per Clause-6 of the Settlement, during 1/5/2016 to 30/4/2019, it had been agreed to increase the salary at Rs.8,400.00 for three years. The charter of demand was submitted by the respondent-Trade Union claiming revision of wages and other allowances/requisites for the period from 1/5/2019 to 30/4/2022. The Trade Union demanded Rs.12,000.00 hike in wages for three years and the Management offered Rs.6,000.00 to hike in wages for three years. Since the negotiations failed, charter of demand was referred for adjudication to the Tribunal in AID No.28/2022.