HURRILADIH COAL CO LTD Vs. G PALIT

JUDGEMENT

(1.) In this case the petitioners have obtained a rule from the High Court calling upon the respondents to show cause why the award of the Central Government Industrial Tribunal, Dhanbad, dated the 28th June, 1960, in Reference No. 17 of 1960, should not be quashed by grant of a writ under Article 226 of the Constitution.

(2.) Cause has been shown by learned Counsel on behalf of the respondents to whom notice of the rule was ordered to be given.

(3.) On the 25th March, 1960, the Government of India referred the following industrial dispute by its order No. 1/24/60-II-LRII in exercise of the powers conferred by Section 10 (1) (d) of the Industrial Disputes Act: "Whether the management was justified in not including the wages earned by the workmen for the four paid festival holidays during the quarter ending December, 1959, for the purposes of calculating the bonus for the said quarters? If not, to what relief are the workmen entitled? The Industrial Tribunal has come to the conclusion that the management was not justified in excluding the wages earned by the workmen for the four paid festival holidays during the quarter ending December, 1959, for the purpose of calculating the bonus for the said quarter.