NAIHATI JUTE MILLS, LTD. Vs. FIFTH INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THE petitioner company, manufacturers of jute fabrics, have their mills at Naihati, in the district of Twenty -four Parganas.

(2.) RESPONDENTS 2 to 76 are workmen employed in the factory of the petitioner. They are weavers and their duty is to weave jute goods of different specifications and of varying length and width, on different kinds of looms.

(3.) RESPONDENTS 2 to 76 used to be ordinarily employed in the broader looms and used to be paid at piece -rates, their earnings varying with the quantity of fabric woven.