MUKAND LTD Vs. MUKAND KAMGAR UNION

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India arises out of the award dated April 17, 1998 passed by the Industrial Tribunal, Mumbai in Reference (IT) No. 70 of 1996.

(2.) IN this petition, the controversy relates to: (i) wage scale, (ii) fitment, (iii) special increments, (iv) dearness allowance, (v) education allowance, (vi) LTA, (vii) washing allowance, (viii) acting allowance, (ix) lunch and snacks allowance, (x) pollution allowance, (xi) picnic allowance, (xii) fixed allowance in lieu of incentive, (xiii) paid holidays, (xiv) privilege/casual/sick leave, and (xv) special advance. Though there are certain other matters dealt with in the award in the reference they are not the subject of controversy in this petition.

(3.) I shall now state the circumstances under which the reference came to be made to the Tribunal.