CROMPTON GREAVES LIMITED Vs. S.B. LOKHANDE

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution of India, the petitioner employer is challenging an order dated 3rd May, 2010 passed by the 10th Labour Court, Mumbai in Application (IDA) No. 97 of 2007.

(2.) LEARNED Judge of the 10th Labour Court allowed the said Application preferred by the respondent Nos. 1 to 11 in the following terms: - -

(3.) THE said respondents then stated that they have accepted the payment as per the settlement dated 23rd December 2005, as a Voluntary Retirement Scheme payment (VRS). However, while tendering the said payment, the amount of bonus due and payable was not paid. This was for the period 1st April, 2004 to 31st March, 2005 and 1st April, 2005 to 26th October, 2005. It is stated that the petitioner company declared bonus for the period 1st April, 2004 to 31st March, 2005 in and around November, 2005. This declaration was for the workers employed at the Kanjurmarg Division. Subsequently, the workers in other divisions at Kanjurmarg were paid bonus amounting to Rs. 11000/ - approximately per employee as declared for the period 1st April, 2004 to 31st March, 2005. During the relevant period even the respondent Nos. 1 to 11 were employees of the company and were working in the same division. Therefore, they are entitled to receive bonus at the same rate and for the period noted above.