- (1.) The famous temple of Lord Srinathji is at Nathdwara in the State of Rajasthan. There is also another temple of Lord Srinathji at Kolkata. The Nathdwara Temple Board, constituted under the Nathdwara Temple Act, 1959, runs the administration of Srinathji Temple at Nathdwara. Sriathji Temple at Kolkata is managed by Srinathji Bhandar, namely, the appellant no. 1 herein. The workmen represented by Srinathji Bhandar Employees Union raised a demand for enhancement of the salary and ultimately, the dispute raised by the said Union was referred by the Government of West Bengal to the 8th Industrial Tribunal by the Order of Reference dated 24th May, 2000 for adjudication of the following issues: 1. Whether the demand for increase in salary of the workmen is justified. 2. What relief, if any, are the workmen entitled to?
(2.) The learned Judge of the Tribunal adjudicated the aforesaid issues and passed an award on 7th August, 2002 upon holding that the demand for increase in salary of the workmen represented by the Srinathji Bhandar Employees Union is justified and directed the management of Srinathji Bhandar Calcutta to pay increment to the workmen represented by the said Union @ 10% per annum of their salary with effect from January 1995.
(3.) The relevant extracts from the aforesaid award passed by the learned 8th Industrial Tribunal are set out hereunder: Therefore, considering the facts and circumstances of the case and material on records, I hold that payment for increase in salary to the workmen of Sri Nathji Bhandar, Calcutta is justified. The company, i.e. management of Sri Nathji Bhandar, Calcutta is hereby directed to pay increment to the workmen of the Temple @ 10% per annum of their salary with effect from January, 1995. This is my award on contest. The instant reference is thus disposed of. ;