SAURASHTRA CHEMICALS LIMITED Vs. SAURASHTRA CHEMICALS EMPLOYEES UNION

JUDGEMENT

(1.) Rule. Mr.Saurabh J.Mehta, learned Counsel, appears and waives service of Rule on behalf of the respondent. At the joint request of the learned Counsel for the parties, the matter is taken up for final disposal today.

(2.) After the matter was heard for some time, Mr.K.S.Nanavati, learned Senior Counsel for the petitioner, submitted that the only prayer made in Exh.34 in Reference (IT) No.51 of 1989 was that both the References, namely, Reference (IT) Nos.51 of 1989 and 130 of 2002, be consolidated as, according to Mr.Nanavati, the issue involved in both these References is common.

(3.) In Reference (IT) No.51 of 1989, the demand raised is as to whether `the incentive allowance, which is given to the workers working in the second shift on completion of work of 2,000 bags, be given to the workers working in the first shift also', whereas the demand/dispute raised by the petitioner-Company in Reference (IT) No.130 of 2002 is with regard to the fixing of the norms of incentive payment in both the shifts in Bagging Godown Department.