HOOGHLY MILLS COMPANY LTD Vs. FIFTH INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THE petitioner -company, known as Hoogly Mills Company, Ltd., moves against an award by the fifth industrial tribunal, holding that the action of the petitioner -company in stopping compensation for idle loom hours was unjustified and directing the petitioner -company to pay snob unpaid compensation to its weaver -workmen, duo after the period 28 March 1958.

(2.) MR . Phanindra Kumar Sanyal, learned advocate for the petitioner -company, characterized the award as bad on the ground that the award proceeded on a wholesale misreading of the Third Major Jute Textile Industry award made in the year 1955.

(3.) FOR some time in the past, the weavers of the petitioner -company used to enjoy compensation at the rate of 4 annas per loom, per hour of stoppage of looms during normal working hours. Payment of this compensation was stopped in the year 1958, possibly because the petitioner -company got wiser by certain observations contained in the Third Major Jute Textile Industry award of 1955. The workmen of the petitioner -company raised an industrial dispute over the stoppage of payment of compensation and ultimately the State Government referred the following issue for adjudication before the tribunal: Whether the action of the management in stopping the compensation for idle loom hours is justified. To what relief, if any, are they entitled ?