MADHYA PRADERH STATE ROAD TRANSPORT CORPORATION BAIRAGARH BHOPAL Vs. PRESIDENT INDUSTRIAL COURT MADHYA PRADESH INDORE

JUDGEMENT

(1.) IN this petition under Articles 226 and 227 of the Constitution of INdia, the petitioner Corporation seeks to quash the order of the first respondent, dated 26-8-1966 (Petitioner's Annexure No. H) impleading some other parties in the interest of effective adjudication as per the list supplied by the second respondent (vide Petitioner's Annexure-G), to be found at page 30 of the Paper-Book. The petitioner Corporation was constituted with effect from 21-5-1962 under the Road Transport Corporation Act, 1950. The Central Provinces Transport Services owned by the Government was merged in the new Corporation and the services of all the employees of the Central Transport Services were absorbed in the services of the new Corporation. The petitioner Corporation originally formed four Divisions, namely, Jabalpur, Raipur, Gwalior and INdore, but subsequently two more Divisions were added. The presentindustrial dispute mainly refers to the employees of the Jabalpur Divi sion.

(2.) THE third respondent the State Government under S. 51 (a) of the M.P. Industrial Relations Act, 1960, by memorandum, dated 8-10-1964 (Petitioner's Annexure A) referred the following questions to the arbitration of the M.P. Industrial Court, Indore :-

(3.) WHETHER the dispute regarding Bonus cannot be adjusted upon, as the Corporation, which functions throughout the State has consolidated accounts and does not account for profits and losses on Divisional basis, as alleged by the second party ?