(1.) The writ appeal is directed against the order dated 30.3.2000 passed in WP.No.21345 of 1992 by a learned Single Judge of this Court.
(2.) The brief facts, which are necessary for the disposal of the writ appeal, are set out below :
(3.) Pursuant to the aforesaid reference, the claim was filed before the Third Additional Labour Court, Madras and a counter statement was filed by the management. The Labour Court, on a consideration of the materials produced before it, by an award dated 24.9.1990, held that the balance sheet is being prepared and maintained by the management in respect of the individual units and on the basis of the profit and loss account in respect of each unit, the bonus is being paid. The Labour Court, after recording a finding that during 1982-83, the duty free shop at Madras suffered a loss, upheld the grant of 8.33% bonus to the employees of the first respondent union.