WORKMEN OF LIPTON, LTD. Vs. LIPTON, LTD.

JUDGEMENT

(1.) THREE sets of disputes between the workmen, and the management of the Madras establishment of Lipton (India), Ltd., were referred to the Special Industrial Tribunal, Madras, for adjudication under Section 10(1)(c) of the Industrial Disputes Act. They were registered as I.D. Nos. 8, 9 and 47 of 1956. They were consolidated for disposal and they were disposed of by the tribunal by its award dated 15 October 1956. The workmen represented by their union applied under Article 227 of the Constitution to revise the awards in I.D.No. 8 of 1956 (C.R.P. No. 229 of 1957) and I.D. No. 9 of 1956 (C.R.P. No. 230 of 1957).

(2.) WHAT was really challenged by the learned Counsel for the petitioners was the correctness of the decision of the tribunal on the following items of dispute between the workmen and the management:

(3.) VIRTUALLY the basis for all the conclusions mentioned above was the finding that the financial position of the management did not Justify any increase in its financial commitments to its employees. In Para. 37 of its award the tribunal recorded: