NATIONAL TOBACCO CO Vs. FIFTH INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THIS is an appeal from a judgment of mr. Justice Debi Prosad Pal delivered on the 14th November, 1973 on an application under Article 226 of the Constitution ,

(2.) THE facts briefly are that on the 21st July, 1961, the State Government had referred several issues including an issue as to the dearness allowance to the fifth Industrial Tribunal-tinder Section 10 of the Industrial Disputes act, 1947.

(3.) ON April 25, 1965, the Fifth Industrial Tribunal made its Award. By the Award the rate of dearness allowance fixed by the Government Notification in 1959 as per basis fixed by the minimum wage Committee and approved by -the State Government and linked with the cost of living index was accepted by the Tribunal as fair and 'satisfactory. The Tribunal held that there was no justification for the demand of the workmen for revision.