- (1.) This is an application on behalf of the Indian Sugar Mills Association through its President Shri Hari Raj Swarup under Article 226 of the Constitution for the following reliefs : "It is, therefore, prayed that this Court may be pleased to issue writs in the nature of Mandamus, Prohibition, or such other writ or order as the Court may consider proper, restraining the opposite parties from enforcing Notfn. No. 1425(ST) (II) XVIII-13(ST)-50, dated 5-7-1950, or pass such other order as the Court may deem fit under the circumstances of the case."
(2.) This relief is claimed mainly against the State of Uttar Pradesh and certain officers of the State as also against three Labour Federations, the U. P. and Bihar Sugar Mills Workers Federation, the U. P. and Bihar Chine Mill Mazdoor Federation and the. National Sugar Mill Workers Federation.
(3.) Some dispute had arisen between the labourers working in sugar mills and certain sugar factories in this Province and the Government purported to appoint a Court of Enquiry under Sections 6 and 10, Industrial Disputes Act, 1947 (XIV [14] of 1947), which for the sake of brevity may be called the Central Act. The matters which were referred to it for report were, to put it shortly, bonus payable to the workmen in the crushing season, of 1948-49, adjustments of bonus paid in 1947-48 and payment of retaining allowance for the off season. The other matters about leave etc. are no longer in dispute and need not be referred to.;