PRADEEP LAMP WORKERS UNION Vs. STATE OF BIHAR

JUDGEMENT

(1.) DISPUTES inter se the workmen and the management of Pradeep Lamp Works Limited came to be decided by the Industrial Tribunal, Patna on two questions, as particularised below: ''

(2.) THE first dispute that was referred to the Tribunal arose inasmuch as the workmen and the Management of the said Industry could not enter into an agreement fixing the wages and remunerations payable to the workmen of the said Industry subsequent to the coming to an end of the 1974 bypartied agreement in 1979. The fact remains that since 1959 until 1974, five yearly bilateral agreements were made inter se the workmen and the Management fixing the wages and remunerations payable to the workmen of the said Industry. After coming to an end the last of the said five yearly bilateral agreements inter se the workmen and the Management of the said Industry made in 1974, the Management and the Workmen of the said Industry could not agree to the pay structure of the workmen of the said Industry and, hence, the matter was referred to the decision of the Tribunal.

(3.) THE workmen urged before the Tribunal that the settlement of wages, in Engineering Industries made pursuant to the memorandum of settlement with regard to wage revision in Engineering Industries (hereinafter referred to as the Wage Board Settlement) was applicable to the employer Industry also and, accordingly, the wages, allowances and other facilites of the workmen of the Industry concerned should be fixed in the light thereof.