KALKAJI COMPRESSORS LTD Vs. PRESIDING OFFICER INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THIS letters patent appeal is directed against the judgment and order dated December 19, 1983, in Civil Writ Petition No. 395 of 1982, passed by the learned Single Judge. The learned Single Judge af- : finned the award dated August 10, 1981, made by the Industrial Tribunal in Reference No. 101 of 1971. The Industrial Tribunal directed the appellant to pay additional bonus at the rate of 15. 60 per cent 1

(2.) THE second respondent, K. G. Khosla Workers' Union, represented to the Government of Haryana, that the appellant proprietary concern had failed and neglected to pay the bonus in accordance with law. A reference was made by the Government of Haryana to the Industrial Tribunal in the following terms: "whether the management should pay bonus to the workmen for the year 1970? If so, how much and with what details?"

(3.) PARTIES filed their claims before the Industrial Tribunal. The appellant led oral evidence of Mr. K. K. Khuba. The respondent did not lead any oral evidence. Parties produced documentary evidence before the tribunal. The tribunal after considering the material produced before it and after working out the calculations, found that the workmen are entitled to the additional bonus at the rate of 15. 60 per cent for the year 1970. Accordingly, the impugned award dated August 10, 1981, came to be passed by the Industrial Tribunal. The appellant challenged the legality and the correctness of the said award in the writ petition. The learned Single Judge after considering the submissions made before him, dismissed the writ petition vide his impugned judgment. It is against the judgment and order dated December 19, 1983, that the present letters patent appeal has been filed by the appellant.