- (1.) This is an appeal by special leave from the Award of the National Industrial Tribunal, New Delhi dated November 18, 1971. While granting special leave on February 24, 1972, this Court directed that costs of the respondents should in any event be paid by the appellant.
(2.) By notification dated August 21, 1968 (No. S. O. 3088) the Central Government constituted a National Industrial Tribunal at Dhanbad with Shri Kamal Sahai as the Presiding Officer and referred to for adjudication the following Industrial dispute : (1) Whether the demand of the workmen that the Oil and Natural Gas Commission, Baroda, should stop the extra hours of work which is being taken from the office/administrative staff in workshop and fix their working hours on the lines of those of the office staff of the Commission is justified (2) Whether the demand that the Commission should pay compensation to the administrative staff for the extra hours of work taken from them from June, 1965 at the overtime rate or pay factory allowance at the rate of 20 per cent of the pay to the office/administrative staff, who have been asked to work for 8 hours from June, 1965 is justified (3) If so, to what reliefs are the workmen entitled As a result of the retirement of Shri Kamal Sahai, the Central Government on December 10, 1970 referred the said dispute to the Tribunal presided over by Mr. Justice N. Chandra. On the pleadings of the parties the learned Tribunal settled the following issues for determination : "(1) Whether the demand of the workmen that the Oil and Natural Gas Commission, Baroda should stop the extra hours of work which is being taken from the office/administrative staff in workshop and fix their working hours on the lines of those of the office staff of the Commission is justified (2) Whether the demand that the Commission should pay compensation to the administrative staff for the extra hours of work taken from them from June, 1965, at the overtime rate or pay factory allowance at the rate of 20 per cent of the pay to the office/administrative staff who have been asked to work for 8 hours from June 1965 is justified (3) If so, to what reliefs are the workmen entitled (4) Was there a valid and binding settlement between the parties on 20th January, 1968 as alleged If so, is the reference beyond the jurisdiction of this Tribunal (5) Are the demands of the staff working in Purchase, P and D and Accounts sections and Stores Department not covered by the present Reference and beyond the jurisdiction of this Tribunal - Issues 4 and 5 were not pressed before us by the learned Attorney General. The principal controversy in this Court is thus confined to issues Nos. 1 to 3.
(3.) The appellant, the Oil and Natural Gas Commission, has several Projects and workshops in the country. At Baroda it has a central workshop which controls all the workshops in the western region. The workmen are liable to be transferred for exigencies of service from one workshop to another as also from one region to another. At Baroda, when the workshop was under construction and there was insufficient accommodation at the site of the workshop, the office/administrative staff used to work in a shed at a distance of about 2 k.m. from the workshop. At that time the working hours of the administrative staff were from 10 a.m. to 5 p.m. with an interval of half an hour. These working hours lasted from Dec., 1964 to June 1965, when on completion of the construction at the site of the workshop the administrative staff shifted there. With this shifting of the office to the site of the factory the working hours of the administrative staff were fixed from 8 a.m. to 5 p.m. with an interval of one hour. These facts are not in dispute. The workmen claimed that working hours of the administrative staff should have continued to be 61/2 hours per day and complained that fixation of 8 hours per day with effect from June, 1965 was violative of Section 9-A of the Industrial Disputes Act (hereinafter called the Act.) It was further complained that the fixation of 8 hours per day was not justified from the point of view of convenience and was also at variance with the practice uniformly prevailing in other administrative offices of the workshops of the Oil and Natural Gas Commission.;