PARSHAVA PROPERTIES LTD Vs. WORKMEN

JUDGEMENT

(1.) This writ application under Arts. 226 and 227 of the Constitution of India has been filed by the petitioners, who are Parshva Properties Limited. (The petitioners will henceforth be described as the management). The prayer in this writ application is that an award given by an arbitrator, a copy of which has been annexed as Annexure 1, may be quashed. In paragraph 3 of the application it has been mentioned that the award had been given by opposite party No. 2 on the 7th September, 1968 and it had been published in the Bihar Gazette on the 24th September, 1968.

(2.) The relevant facts stated In the application are as follows: It is mentioned that on the 25th March, 1958 as agreement had been entered into between the management and the workers represented by Rohtas Quarries Majdoor Sangh, Dalmianagar, of which item No. 6 runs as follows:--

(3.) The learned arbitrator has come to the conclusion that his interpretation of Item No; 6, quoted above, is that the workers are entitled to get one day's leave for every 15 (16?) days' attendance.