I.D. Dua, J. - (1.) This appeal by special leave is directed against the award of the Industrial Tribunal, Bihar, dated October 13, 1966, by means of which the workmen of the appellant were held entitled to wages for the period of the lock out beginning with February 28, 1964 and ending with March 22, 1964.
(2.) On March 20, 1964 the Governor of Bihar referred the following disputes to the Industrial Tribunal: 1. Whether the strike launched by the workers on the morning of the 27th February, 1964, was justified 2. Whether the lock-out declared by the Management is justified 3. Whether the workmen are entitled to wages for the period of strike and/or lock-out
(3.) On the first point the Tribunal came to the conclusion that the strike by the workmen on February 27, 1964 was not justified. As a result of this conclusion the lock-out declared by the Management on February 27, 1964 was held to be justified but on a consideration of the material placed before the Tribunal no justification for continuing the lock-out on the following days was shown. On this conclusion the Tribunal decided under point No. 3 that the workmen were entitled to wages for the remaining period of the lock-out.;