STATESMAN LIMITED Vs. LT. GOVERNOR AND ORS.

JUDGEMENT

(1.) This writ petition has been filed by the management against the award of the Industrial Tribunal dated 18th January, 1973, made on a reference dated December 13, 1971, by which the Tribunal has decided the preliminary issues against the petitioner and has set down the dispute for decision on merits.

(2.) The material facts of the case are that respondent No. 3, Mr. B.D. Mathur, joined employment of the petitioner as sub -editor in 1950 and was in May, 1965, made a special representative. He was admittedly a "working journalist" within the meaning of the terms in Sec. 2(f) of the Working Journalists (Conditions of Service & Miscellaneous Provisions) Act, 1955 (which is hereinafter referred to as the Act). On his assignment as a special representative, the respondent claimed certain perquisites and benefits, which were denied to him. This raised an industrial dispute which was referred by the Lt. Governor, Delhi, by his order dated December 13, 1971, for adjudication of the Industrial Tribunal. The terms of reference were as follows:

(3.) Whether the management in justified is denying Shri Mathur his perquisites and benefits during his leave period in 1969, and what relief, if any, is he entitled to?