KISHORE KUMAR AMBASHTHA SON OF LATE HARIBANS PRASAD RESIDENT OF LIG FLAT NO. 303, BLOCK NO. 4, SECTOR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Delay in filing the appeal is condoned.

(2.) Heard Shri Siyaram Thakur in person who is appellant No 2 and, being the Secretary of the Union, submits that he has authority to appear on behalf of Kishore Kumar Ambastha as well.

(3.) The two of the appellants claim to be employees of M/s Bharati Bhawan (P &D), respondent No 4. They claim that though the Management of Bharati Bhawan was paying minimum statutory bonus at the rate of 8.33% to its employees but when the employees demanded higher bonus, some of the employees were given the maximum bonus whereas some were denied the same. Thereafter, the employees made a representation to the Labour Commissioner who directed the Management to consider the same. The Management, not having changed its position, the appellants then filed an application under Sec. 33C (2) of the Industrial Disputes Act, 1947 (for brevity, the Act) in those proceedings. The Management took a preliminary objection that there being no quantified demand, the execution proceedings under Sec. 33C (2) of the Act were not maintainable. The Deputy Commissioner, Patna Division, Patna upheld the preliminary objection of the Management and dismissed the application of the appellants. It is this order that was challenged before the learned Single Judge and, in our view, the learned Single Judge rightly dismissed the writ petition holding that an application under Sec. 33C (2) of the Act was not maintainable where the amounts were not being quantified by any statutory authority or the amounts were not admitted.