INDIAN BANK Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THIS appeal filed under Clause (15) of the Letters Patent arises from the judgment of Ramakrishnan, J. who declined to issue a writ of prohibition which was sought for restraining the Industrial Tribunal at Madras from proceeding with a reference made by the Government of India under Section 10 of the Industrial disputes Act concerning the quantum of bonus payable by the appellant bank to its employees for the year 1957.

(2.) THE facts leading upto the reference are these. The employees of the India Bank ltd. being dissatisfied with the response of the Management to their demand for bonus for the year 1957 went on strike. Negotiations for calling off the strike ensued and as a result of an agreement come to between the parties the government of India was approached by the appellant bank as well as its employees to refer the following question for adjudication by the Industrial tribunal at Madras :

(3.) THE question of bonus payable to bank employees, particularly the matter of having a general scheme which would provide a permanent formula for computation of bonus had been a matter of dispute between several banks in the country and their employees. A brief reference to it has become necessary to appreciate the contention now raised in this appeal.