MANAGEMENT OF HYDERABAD (USHA WORKS PROPRIETORS JAY ENGINEERING WORKS LTD.), HYDERABAD Vs. INDUSTRIAL TRIBUNAL, A.P., HYDERABAD AND ANOTHER

JUDGEMENT

(1.) This is an appeal against order of a learned Single Judge given in W. P. No. 1201 of 1965 on 18th March, 1968 whereby the learned Judge dismissed the writ petition with costs.

(2.) The material facts in order to appreciate the contentions raised before us may briefly be stated.

(3.) In response to a call given by the Samyuktha Socialist Party to protest against soaring prices and alleged ineffective Governmental policies to meet the situation arising out of that, the workmen of Jay Engineering Works Limited, Secunderabad went on a day's strike on 25-9-1964. They gave notice of that on 23-9-1964. The strike admittedly was unconnected with the terms of their employment and it was directed against the Government and their policies rather than against the employer or its policies. It was in clear contravention of Clause 22 of the Standing Orders of the Company made and certified under the provisions of the Industrial Employment (Standing Orders) Act, 1946. That standing order required a notice of a fortnight to go on strike. It further provided that the Management can deduct 8 days' wages if the workers go on illegal strike by way of penalty.