- (1.) THIS is a petition under Article 226 of the Constitution. The facts of the case, in brief, as contained in the petition, are:
(2.) BY a notification dated 13 December 1961 the State Government, under Section 4k of the Uttar Pradesh Industrial Disputes Act, 1947 (hereinafter called the Act), referred the following matter of dispute for adjudication to the industrial tribunal (II), Allahabad (hereinafter called the tribunal): Whether the employers have reduced the quantum of leave as obtaining to their workmen prior to 4 July 1961, legally and/or justifiably ? If not, to what relief are the workmen entitled and with what details ?
(3.) THE tribunal registered the case and issued notices to the parties. The case of the workmen was espoused by the petitioners before the tribunal. The parties filed the written statements and rejoinder statements. The case of the workmen before the tribunal was that prior to 4 July 1961 the workmen of the Ratna Sugar Mills Company, Ltd. (hereinafter called the mills), were enjoying leave facility in the following manner: JUDGEMENT_3_TLALL0_1965Html1.htm;