MADURA SUGARS STAFF UNION Vs. STATE OF MADRAS

JUDGEMENT

(1.) THIS is a writ petition under Article 226 of the Constitution of India filed fey Madurai Btgars Staff Union, Pandlarajapnram. representing the workman of Madnral Sugars and Allied Products, Ltd. , praying for the issue of a writ of mandamus directing respondent 1, the State of Madras, to make a reference to the labour court for adjudication under Sections 10 and 12 (5) of the Industrial Disputes Act on certain points of difference which had arises between the workers and the management aforesaid. It appears that during the pendency of the labour dispute; there was an attempt at conciliation and that conciliation failed. The conciliation officer's report was taken up by the Government for consideration and the Government in its order G. O. B. No. 2658, dated 2 December 1964, Department of Industries. Labour and Cooperation, summarized the three points in controversy and given reasons as to why the Government was satisfied with the preservation of the status QUO without a need to refer them to the labour court for adjudication. Briefly stated, the first point of dispute was about the revision of dearness allowance. The workers appear to have claimed that the dearness allowance should be related to the cost of living index at shorter intervals than one year. Bat the Government observed that the adjustment need be made only once a rear in accordance with the recommendation of the wage board for sagar industries. The second point of dispute was in respect of the pay-moot of minimum wages to casual workers. The Government order stated that there was a settlement arrived at between the parties on 31 May 1962 under Section 18 (1) of the Industrial Disputes Act, and that therefore there was no need for the Government to make a reference for adjudication on this point. The third point of dispute related to the gratuity payable to one Viyakulam. The Government observed that it had been reported that under the existing gratuity scheme, Viyakulam did not have the minimum qualifying period of continuous service and that therefore there was no need to make a reference on this point also.

(2.) IT was contended by learned Counsel for the petitioner that the Government passed the above order without considering the views of the workmen's union. A reference to the record however shows that while passing the order, the Government had before it the reports of the Labour Commissioner and the conciliation officer. Before the conciliation officer the labour union was fully represented by the secretary and the management was also represented. It is therefore not proper to contend that the Government passed the order without having in mind the view point of the labour union. In an unreported decision in Writ Petition No. 684 of 1963, I had occasion to consider the several principles bearing upon the subject and as called out from the reported oases. The principles were classified as six in number:

(3.) APPLYING the abovesaid principles to the present case, there is absolutely nothing to show that the order of the Government declining to make a reference offends any of the aforesaid principles or is erroneous or without jurisdiction. The writ petition is dismissed. There will be no order as to costs.