THE MANAGING DIRECTOR Vs. THE PRESIDING OFFICER, HONBLE INDUSTRIAL TRIBUNAL-CUM-LABOUR COURT, PUDUCHERRY

JUDGEMENT

(1.) By consent, this writ appeal is taken up for final disposal and is disposed of by this judgment.

(2.) The second respondent raised an Industrial Dispute and it was referred to Industrial Tribunal cum Labour Court at Puducherry in I.D.(T) No. 03/2014 and it is relevant to extract the reference made by the Government as per G.O.Rt. No. 70/AIL/LAB/BJ/2014, dated 21.04.2014:-

(3.) The Tribunal on consideration of oral and documentary evidence allowed the said dispute and held that the Industrial Dispute raised by the Union against the Management over non-payment of Bonus to its employees is justified and also passed an Award directing the Management to pay the Bonus to its workers for the period from 2012 to 2013 in accordance with law.