WORKMEN OF APPIN TEA ESTATE Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) BY a notification dated 8 October 1960. the State of Assam referred the folio wing two questions for adjudication to the presiding officer, industrial tribunal, Assam, under Section 10(1)(d) of the Industrial Disputes Act:

(2.) THE first point urged is that the Delhi agreement was binding on the management of the tea estate concerned and, In the alternative, it is contended that the tribunal has committed a manifest error of law In holding that the acceptance by the proprietrix was illegal as it was made under the threat of the strike. The other findings of the tribunal are also assailed.

(3.) REGARDING issue (2), the contention of Sri Lahiri for the petitioners is that the tribunal waa not right in holding that there was no obligation to supply rice at concasslonal rate as the workers had been givan somo land for growing their own paddy and further that there was no obligation on the part of the management to supply rice at a concessional rata to the workmen as they never demanded any rule.