- (1.) THE petitioner in this case is the J. K. Rayon Worker's Union, which is a trade union registered under the Trade Unions "act, and its members are the employees of the respondent M/s. J. J. Rayon Co. Ltd. The said company is incorporated under the Indian Companies Act.
(2.) THE company and the trade union entered into a settlement which was registered by the duly authorised conciliation officer as provided in Section 6b (3) of the U. P. Industrial Disputes Act. By Clause (i) amongst other things, the settlement provided for the payment of dear food allowance (D. F. A.) and by Clause 6 for payment of a milk allowance of forty-five paise per workman to those workmen who were not entitled to those allowances prior to the date of the settlement. The duration of the settlement was upto the end of 1976.
(3.) ON 7-1-1976 the company gave a notice under Section 4-1 of the U. P. Industrial Disputes Act read with Rule 7 (a) of the Rules framed under the Act. The notice complied with the requirements of Section 4i of the U. P. Industrial Disputes Act inasmuch as it was given in the prescribed manner and gave 21 days notice of change as required under Section 4-I of the Act. The changes proposed were that the company would not pay D. F. A. as required under the settlement and will also discontinue payment of milk allowance as provided in the aforesaid settlement.;