- (1.) This appeal by special leave by the workmen of the Hindustan Machine Tools Unit IV, Kalamassery, is directed against the award dated April 16, 1969, of the National Tribunal at Calcutta in Reference No. NIT, 6 of l967, holding that the appellants are not entitled to any bonus for the years 1964-65 to 1966-67.
(2.) By order dated October 17, 1967, the Central Government made a reference for adjudication of the disputes to the National Tribunal in the following manner: "Whereas the Central Government is of opinion that an industrial dispute exists between the employers in respect of the establishments specified in Schedule I and their workmen in respect of the matters specified in schedule II hereto annexed and that the said dispute is of such a nature that industrial establishments situated in more than one State are likely to be interested in, or affected by, such dispute; And, whereas the Central Government is of opinion that the dispute should be adjudicated by a National Tribunal; And, whereas the Central Government is of opinion that the said dispute is of such a nature thee the Hindustan Machine Toots at Pinjore and the Hindustan Machine Tools at Hyderabad are likely, to be interested in, OF affected by, such disputes; Now, therefore, in exercise of the powers conferred by Section 7-11, and sub-ss. (1-A) and (5) of Sec. 10 of the Industrial Disputes Act, 1947 (14 of 1947), the Central Government hereby constitutes a National Tribunal of Calcutta of which Shri S. XL Son shall be the presiding Officer, and refers the said disputes to the said National Tribunal for adjudication and includes in that reference, the Hindustan Machine Tools at Pinjore and the Hindustan Machine Tools at Hyderabad. SCHELUDE I (1) Hindustan Machine Tools, 1 Bangalore. (2) Hindustan Machine Tool II, Bangalore. (3) Hindustan Machine Tools IV, Kalamassery, Kerala SCHEDULE II (1) Whether the demand of the workmen in the Hindustan Machine Tools I and II at Bangalore for payment of Bonus at the rate of 20 per cent. of their salary for the year 1966 67 is justified If not, to what quantum of bonus are they entitled (2) Whether the workmen of the Hindustan Machine Tools at Kalamasseri, Pinjore, and Hyderabad are entitled to any bonus and if so, what should be quantum of such bonus (3) Whether the demand of the workmen of the Hindustan Machine Tools I and II of Bangalore and of the Hindustan Machine Tools E and1 at Kalamasseri that the bonus should be calculated on the basis of a consolidated Profit and Loss Account for all the units and all activities and not on the basis of profit and Loss Account of the separate units and separate activities is justified -
(3.) Although in Schedule l of the order of reference only the units at Bangalore and Kalamassery were referred to, nevertheless, copies of the reference were sent by the Central Government to the Labour union of the Hindustan Machine Tools Limited, Unit No. III at Pinjore (Haryana State) and Unit No. V at Hyderabad as also to the H. M. T. Watch Factory at Bangalore. The unions representing the workmen of the five units as well as the Watch Factory had filed statements before the National Tribunal. The managements of these different Units had also filed statements opposing the claims of the Unions.;