- (1.) The narrow question involved in this matter is whether a reference under S. 36-A of the Industrial Disputes Act for interpretation and enforcement of a settlement between the workmen of the Buckingham Mills and Management of the Buckingham Mills ought to be made to the Industrial tribunal.
(2.) We heard Mr C. S. Vaidyanathan, learned counsel for the appellantsand Mr A. V. Rangaro, learned counsel for the State and Mr G. B. Pai, learned counsel for the Mill-Management.
(3.) Having considered all the aspects of the matter we are satisfied that a reference ought to have been made under S. 36-A of the Industrial Disputes Act and we accordingly issue a writ of mandamus directing the State of Tamil Nadu to make a reference for interpretation and implementation of tripartite settlement dated 6/06/1981 to the authority to whom it could be made under S. 36-A of the Act within 30 days from today.;