ASIA PUBLISHING HOUSE (PRIVATE) LTD. Vs. ITS WORKMEN

JUDGEMENT

(1.) In exercise of the powers conferred by Clause (d) of Sub -section (1) of S. 10 read with Sub -section (5) of S. 12 of the Industrial Disputes Act, 1947, the Government of Maharashtra by its order, Industries and Labour Department No. AJA -93 (1)/63 -LAB -II, dated 31 January, 1964, referred to this tribunal for adjudication the industrial dispute consisting of the workmen's following demand : 'All employees should be given half of the total wages earned in 1962 as bonus for the year 1962.'

(2.) A statement of claim, in support of the demand, was submitted by the Publishers and Booksellers 'Employees' Association representing the workmen. The employer filed its written statement contesting the demand.

(3.) THE demand is for bonus for the year 1962. The accounting year of the employer -company is the Hindu Samvatsar, from October to October. The demand is therefore deemed to be for the bonus for the year 1961 -62.