Chandrashekhar, J. - (1.) These petitions arise out of the common order of the Labour Court Hubli in Applications (LCH) Nos. 101, 138, 139 and 140 of 1965. Those applications were made under Section 33C(2) of the Industrial Disputes Act 1947 by the employees working in different Departments of the Town Municipal Council at Athani,
(2.) In W. P. No. 973/66 arising out of Application (LCH) NO. 138/65, 50 employees had claimed 'washing allowance' and the cost of uniform dress. In the remaining three cases, the claims of the employees were for overtime wages or for wages for work done on weekly off-days.
(3.) The Petitioner-Municipal Council resisted all these claims of the employees. The labour Court disallowed the claim for cost of the uniform for the employees, but directed the Municipal Council to supply the Uniforms to those 50 employees. Their claim for 'Washing allowance' was allowed in full. In the three remaining cases, the claims of employees for over-time wages and for wages for work done on weekly off-days, were allowed and the petitioner-Municipal Council was directed to pay several amounts to those employees.;