P H KADAM Vs. M A DESHPANDE

JUDGEMENT

(1.) THIS writ petition illustrates how a simple case can be confused and chaos generated by vague pleadings on both sides.

(2.) THE petitioners are workmen employed in the India Government Mint at Bombay. The first respondent is the Presiding Officer, Central Government Labour Court No. 2, constituted under the provisions of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act") and the second respondent is the General Manager of the India Government Mint at Bombay.

(3.) IT is not in dispute that the mint, in which the petitioners are working, is a factory within the meaning of section 2 (m) of the Factories Act, 1948. As a result of the recommendations made by the Third and Fourth Pay Commissions, which were accepted and implemented by the Central Government, certain amounts became payable as interim relief to all Central Government employees, including the writ petitioners.