TOWN MUNICIPAL COUNCIL ATHANI Vs. LABOUR COURT HUBLI

JUDGEMENT

(1.) These petitions arise out of the common order of the labour court Habit, in Applications (LCH) Nos. 101, 138, 139 and 140 of 1965. Those applications were made under S. 33C(2) of the Industrial Disputes Act, 1947, by the employees working in different departments of the Town Municipal Council at Athani.

(2.) In Writ Petition No. 973 of 1966, arising out of Application (LCH) No. 138 of 1965, 50 employees had claimed "washing allowance" and the cost of uniform dress. In the remaining three cases, the claims of the employees were for overtime wages and for wages for work done on weekly offdays.

(3.) The petitioner-municipal council resisted all three claims of the employees. The labour court disallowed the claim for cost of the uniform for the employees, but directed the municipal council to supply the uniform to those 50 employees. Their claim for "washing allowance" was allowed in full. In the three remaining cases, the claims of employees for overtime wages and for wages for work done on weekly offdays, were allowed and the petitioner-municipal council was directed to pay several amounts to those employees.