GOODLASS NEROLAC PAINTS LTD Vs. GENERAL LABOUR ORGINISATION

JUDGEMENT

(1.) BOTH these petitions have been filed challenging the legality and validity of the order passed by the Industrial Tribunal in Reference (IT) No. 242 of 1989 dated 12. 07. 1995. The Industrial Tribunal directed the company for removing the ceiling imposed on the dearness allowance and the benefit of dearness allowance without any ceiling was directed to be paid with effect from the date of award, viz. 12. 07. 1995. The rest of the demands raised by the union were rejected.

(2.) IN view of this award the management, viz. Goodlas Nerolac Paints Ltd. has challenged the award by filing Special Civil Application No. 9483 of 1995. The General Labour Organisation also filed cross petition claiming, inter alia, the benefit of dearness allowance from the retrospective date and also claiming the benefits of pay scale and other demands.

(3.) HEARD learned advocate Mr. Keyur Gandhi for the management and Mr. D. S. Vasavda, learned advocate appearing on behalf of General Labour Organisation. In the peculiar facts and circumstances of the case, and in view of the consensus arrived at between the parties, both these petitions are disposed of in terms of the following directions.