Vaidialingam, J. - (1.) All these three appellants, by special leave, arise out of the Interim Awards dated December 19, 1967 passed by the Industrial Tribunal, Bihar in Miscellaneous Case Nos. 120, 123 and 124 of 1967.
(2.) There appears to have been a dispute between the appellant and its employees in respect of bonus for the year 1962-63. That was the subject of a Reference by the State Government and was pending adjudication before the Tribunal as Miscellaneous Case No. 11 of 1967.
(3.) In the meanwhile, the appellant, on the basis of certain allegations of misconduct against the workmen, took disciplinary proceedings and ultimately passed orders of dismissal. The workmen concerned, filed applications before the Tribunal, under S. 33A of the Industrial Disputes Act, (hereinafter to be referred to as the Act) on the ground that the appellant has committed that the appellant has committed a breach of the provisions of Section 33 of the Act inasmuch as the orders of dismissal have been passed in violation of the said, provisions. On January 31, 1967, the workmen filed applications before the Tribunal for directing the appellant to pay them full wages during the pendency of the adjudication of their complaints filed under S. 33A. On August 7, 1967, the Tribunal issued notice to the appellant; and on August 9, 1967, the applications were directing to be posted for hearing on December 21, 1967.;