COMPAGNIE NATIONALS AIR FRANCE Vs. FIRST INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THE petitioner is a limited liability company, incorporated in France, and is engaged in the business of global transport by air. The company commenced its business in India in the year 1947.

(2.) IN exercise of its power under Section 10 of the Industrial Disputes Act, the respondent State of West Bengal referred certain disputes between the petitioner -company and its workmen to the first industrial tribunal for adjudication. The reference was made on 4 May 1959.

(3.) AMONGST the issues referred to the tribunal, issue 5 was 'bonus for 1955 -56 and 1956 -57.'