PALI ELECTRICITY COMPANY LTD Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) IN this application under Article 226 of the Constitution, the petitioner prays for a writ of certiorari quashing the order of the Judge, Industrial Tribunal, Jaipur, dated 15 July 1958.

(2.) THE facts giving rise to the application are that a reference was made to the said tribunal by the Government of Rajasthan under Notification No. D. 4136/f.-14 (18) Labour/55 dated 24 January 1956, for adjudication of an industrial dispute between the petitioner, the Pali Electricity Company, Ltd. , Pali, and its workmen represented by the Power House Labour Union, Pali. The dispute referred to was whether the workmen of the Pali Electricity Company were entitled to get bonus for the years 1953-54 and 1954-55 and if so, what should be the quantity of such bonus.

(3.) THE case of the union was that if the balance sheet is properly examined, the petitioner-company made a net profit of Rs. 13,301-3-0 in the year 1953-54 and Rs. 28,214-1-3 in the year 1954-55; the company was, therefore, liable to pay bonus to the workers. The union further claimed that the basic wage of the employees of the company was low and the dearness allowance payable inadequate and, therefore, a demand for bonus was justified.