P.K.Mukherjee, J. - (1.) This writ petition was virtually moved on behalf of Biecco Lawrie Sramik Karmachari Union and three others, for issue of appropriate writ against respondent Company challenging withdrawal and/or discontinuance of an amount of Rs.90 drawn by the labour force and subordinate staff of Biecco Lawrie Limited (hereinafter referred to as the Company), which they were receiving, as part of their attendance bonus since 1983, in terms of a settlement arrived at between the parties, in terms of Section 18 of the Industrial Disputes Act, 1947.
(2.) At the time of admission of the writ petition on June 29. 1987, Sushanta Chatterjee, J, did not grant any interim order, but directed this matter to be disposed of as a 'Contested Application' after 6 weeks.
(3.) Thereafter, the matter came up before me for disposal after completion of the respective affidavits.;