WELCAST STEELS LTD. REPRESENTED BY ITS EXECUTIVE DIRECTOR, MR. YASHRAJ AND FOURTH ESTATE LTD. REPRESENTED BY ITS GENERAL MANAGER, VICTOR ALAN CARVALHO Vs. BANGALORE NEWSPAPERS EMPLOYEES UNION REPRESENTED BY ITS GENERAL SECRETARY

JUDGEMENT

(1.) THIS petition is by the Management, assailing the award dated 25 -1 -2006 passed by the Labour Court, Bangalore in Reference No. 6/1993.

(2.) THE petitioner -Management was engaged in printing newspapers such as 'The Times of India' and 'The Economic Times' etc. The first party workmen were employed in the Press situated in Peenya Industrial Area. Initially, during 1985 these workmen joined as Plate Makers, but in the Press only printing work is being done after the plate making. Before plate making, the negatives are processed at the Joint or common premises of all the three establishments in addition to the marketing and collection of advertisement for the newspaper Times of India. There was a demand by the Union for Mage fixation for newspaper employees alleging that the Management has not extended full statutory benefits. The Bachawath Wage Board has fixed different wage rates for different occupations hence, the wage of plate makers is also notified.

(3.) THE Labour Court has held that the workmen are supposed to discharge their duties as plate makers as well as negative joining. It has also held that so far as keeping the workmen under suspension and denying subsistence allowances, the Management was not justified. Accordingly ordered for reinstatement with 50% back wages from the date of their suspension. Hence, this petition by the Management.