B.N.BANERJEE, J. - (1.) THIS is an application by the workmen of Standard Pharmaceutical Works, Limited, for a writ of certiorari for quashing an award made by an industrial tribunal.
(2.) SEVERAL industrial disputes between Standard Pharmaceutical Works, Limited, and its workmen were referred by the State Government, in exercise of its power under Section 10 of the Industrial Disputes Act for adjudication before the fourth industrial tribunal. The disputes included (issue 1) revision of pay, (issue 2) introduction of grades, (issue 3) overtime wages for drivers and other workers of the motor vehicles department and (issue 7) Whether the workmen would be entitled to get any additional bonus for the year 1956 -57? I am not concerned in this rule with the other disputes which were referred to the industrial tribunal. The industrial tribunal, by its award, which was published in the Calcutta Gazette on 24 June 1959, answered issues 1, 2 and 7 in the negative, that is to say, it refused either to revise the pay or to introduce grades or to award any additional bonus to the workmen for the year 1956 -57. So far as issue 3 was concerned, the tribunal granted an increase limited to one and one -half time of the wage, in place of twice the ordinary rate of wages claimed by the workmen.
(3.) AGGRIEVED by the award, the workmen of Standard Pharmaceutical Works, Limited, moved this Court and obtained the present rule.;