Vaidialingam, J. - (1.) In this appeal, by special leave, the order on the preliminary issue dated May 12, 1965 as well as the final award dated November, 25, 1967 of the Industrial Tribunal, Haryana in Reference No. 4 of 1964 are under challenge.
(2.) The question that was referred by the State Government for adjudication, related to the claim of the workmen for the grant of bonus for the year 1962-63 its quantum and terms and conditions for its payment.
(3.) The appellant raised certain preliminary objections to the validity of the order, referring the dispute for adjudication. The Tribunal framed the following two issues for consideration: "(1) Is the reference invalid and without Jurisdiction for the reasons given in paragraph 10 of the written statement "(2) Whether the workers are entitled to the grant of bonus for the year 1962-63 If so, what should be its quantum and terms and conditions for its payment Regarding the first issue, the Tribunal after a consideration of the materials placed before it by both parties, ultimately by its order dated May 12, 1965, rejected the preliminary objections raised on behalf of the management.;