RICHA AND COMPANY Vs. SURESH CHAND

JUDGEMENT

(1.) The petitioner has impugned the awards dated 22nd December, 2005 passed by Industrial Tribunal-II, Delhi in these petitions directing the petitioner/management to fix the duty hours of the workmen/respondent in different petitions, from 9.30 AM to 6.00 PM as was done by the management prior to 1st July, 2002 and not to fix the working hours from 9.30 AM to 6.15 PM as has been done by the petitioner/management.

(2.) The awards dated 22nd December, 2005 were given in the applications filed by different workers/respondents under section 33 A of the ID Act, 1947.

(3.) Brief relevant facts for comprehension of the disputes between the parties in these petitions are as given hereinafter. The petitioner is a partnership firm carrying on manufacture of readymade garments. The working hours of the petitioner's firm were 9.30 AM to 6 PM which included a tea break from 4 to 4.15 PM. From 1st July, 2002 the management changed the working hours from 9.30 AM to 6.15 PM, an addition of 15 minutes in the working hours.