OM BUILDERS AND MINERS RAISIN GOTEACTORS Vs. G C AGARWAL PRESIDING OFFICER CENTRAL GOVT LABOUR COURT-CWM-INDUSTRIAL TRIBUNAL JABALPUR

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution from an order of the Labour Gourt-cwm-Industrial Tribunal, Jabalpur, under section 33-C (2) of the Industrial Disputes Act. M P NO 332of 1970 decided on 16-4-1971. " D/N.

(2.) IN conciliation proceedings there was a settlement between the parties on December 15, 1966. It was agreed that the petitioner M/s Om Builders and Miners would pay 50 paise per day or Rs. 13 per month to all whether piece rated, daily rated or monthly rated, by way of monthly wage relief as recommended by the Wage Board. This payment was to be made from April 1, 1966. It was further agreed that minimum bonus under section 10 of the Payment of Bonus Act and other dues would be paid before December 30, 1966. Besides this it was specifically agreed that all such payments would be made in the presence of L E. O. (Central) and the Labour Welfare Officer, opposite party No. 2.

(3.) MOREOVER, section 33 C (5) reads as follows: