KUNHI KADER Vs. STATE OF KERALA

JUDGEMENT

(1.) Ten persons, who are proprietors of Cigar Factories, have filed a common writ petition, seeking to vacate the award by the Industrial Tribunal, Kozhikode, which came to be made in the following circumstances.

(2.) The Tribunal, after considering all the aspects of the matter, awarded 4 1/2 days wages to all the workers, those under the licences having been found not to be entitled to any wages. The Tribunal further held that employers 1, 2, 3 and 4 would pay wages for the 15th August, 1957, to all their workers, and the rest were not liable to pay anything towards this holiday. The aforesaid award is dated February 21, 1959, and the ten proprietors of the cigar factories filed a joint petition in this Court in July, 1959, wherein two issues arise for decision, which are:

(3.) A learned Judge of this court found the first issue to be of sufficient importance, and accordingly referred the petition as well as another case, where similar question had arisen, to a Division Bench.