- (1.) These two appeals, by special leave, are directed against the common Award, dated June 30, 1970, of the Additional Industrial Tribunal, Bangalore, in two References, A.I.D.S. 6 and 8 of 1966.
(2.) On December 8, 1965, the Government of Mysore referred to the Industrial Tribunal for adjudication the following questions : "Is the Management of the Bangalore Woollen, Cotton and Silk Mills Company Limited, Bangalore, justified in announcing payment of one month's basic wages as advance against wages for the half-year ending June 1965 instead of declaring this payment as an advance against payment of bonus as was being done all these years If not, what other relief the workers are entitled to -
(3.) This was numbered as Reference No. A.I.D. 6 of 1966, Civil Appeal No. 1291 of 1967 is directed against that part of the order of the Tribunal regarding this Reference.;