KHODIYAR POTTERY WORKS LTD , SIHOR Vs. ITS WORKMEN

JUDGEMENT

(1.) The dispute between the Khodiyar Pottery Works, Ltd., Sihor, and the workmen employed under it with regard to the undermentioned demand of the workmen was referred by the Government of Gujarat by No. KH-SH/243/AJK. 2164/JR, Education and Labour Department, dated 27 April 1964 to the tribunal consisting of myself under Ss. 10(a) and 10(d) of the Industrial Disputes Act, 1947 (14 of 1947) : Demand

(2.) The workmen filed their statement of claim, Ex. U. 1, dated 30 April 1964. The company filed its written statement, Ex. C. 2, dated 11 July 1964. Thereafter the reference was being fixed for hearing. The reference was actually heard on 15 July 1965.

(3.) The case of the union in its statement of claim is that the Khodiyar Pottery Works run a factory for production of glazed pottery articles; that it employs about 300 workers but out of these 300 about 150 work under some twenty contractors; that these twenty contractors amongst themselves get Rs. 3,600 in addition to their usual wages. It is the union's case that this amounts to unfair labour practice as it causes discrimination between persons working in the same factory. The union, therefore, prays that such contract system should be abolished and the profit which about twenty contractors get over and above their wages should be distributed among all the workmen.