MANAGEMENT OF BATA INDIA LIMITED Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THESE two appeals are directed against the order passed by the learned single Judge in M.P.No.1 of 2009 in W.P.4938/2009 dated 15.04.2009, by which the learned Judge while granting an order of stay, passed the following Order:

(2.) IT is seen that at the instance of the workmen of the Batta India Limited, Hosur, an industrial dispute was raised regarding the wage revision. Basically, the dispute was raised by the workmen for the increase of basic wages to Rs.4,000/- per month, apart from the increase of Dearness Allowance, variable Dearness Allowance, increase in the House Rent Allowance etc. The Labour Court, by an award dated 12.02.2009, has passed the following order, giving effect from 01.04.2006: "In the result, award is passed holding that the petitioner Union is entitled for the following reliefs from 01.04.2006 onwards. 1. Increase in the basic wages : Rs.750/- 2. Increase in V.D.A : Rs.1128/-

(3.) SNACKS allowance : Rs.270/- (Rs.490/-)