AMARESHWAR SAHAY, J. - (1.) THE petitioner Ranchi Cinema Employees Union has challenged the award of the Industrial Tribunal, Ranchi dated 27.7.1996 in Reference Case No. 10 of 1985, whereby the learned Tribunal has held that the workman are not entitled to get any scale of pay or any DA and further that they are not entitled to get uniforms or uniform allowances.
(2.) THE facts in short giving rise to this application are that an appropriate Government referred the following dispute to the Tribunal for adjudication : - (i) Whether the pay -scale of different categories of workman employed in the cinema house of Ranchi are required to be fixed? it so, what should be the pay -scales of the different categories of the workman and from which date it should be effective? (ii) Whether the workers employed in the cinema houses of the Ranchi should be paid dearness allowance also in addition to their pay -scale? Thereafter, if so what should be the rate of the Dearness Allowances for the different categories of the workmen and from which date it should be effective? (iii) whether the workers employed in the cinema houses of the Ranchi should be supplied with uniforms also? if so, at which scales? From the impugned award, it appears that the learned Tribunal formulated the following points for consideration : - (I) Whether the present reference is bad and not maintainable or the same is valid, proper and maintainable? (II) Whether the workmen of cinema houses of Ranchi are entitled to get the pay scale. If the answer is given in affirmative what should be the scale of pay of different categories of employees of cinema houses of Ranchi and from which date the said scale of pay will be effective? (III) Whether the workmen of cinema houses of Ranchi are entitled to get dearness allowance. If the answer is given in affirmative what should be the extent of DA and from which date the said DA will be effective. (IV) Whether the workmen of cinema houses of Ranchi are entitled to get uniforms. If the answer is given in affirmative, what should be the number and nature of uniforms or in the alternative what should be the amount of the uniforms allowance?
(3.) SO far the point No. (i) regarding the maintainability of the reference, the learned Tribunal held that the reference was maintainable and it was not bad rather it was valid and correct.;