WORKMEN OF WESTERN INDIA MATCH CO LIMITED Vs. WESTERN INDIA MATCH COMPANY LIMITED

JUDGEMENT

(1.) THE Judgment of the court was delivered by :

(2.) THIS is an appeal by special leave against an award made by the court of Industrial-Tribunal, West Bengal, Calcutta.

(3.) SHORTLY after the recognition of this Union it entered into an agreement with the management of the respondent company whereby the scales of pay, dearness allowance and various conditions of service of the monthly paid employees at Alambazar factory were settled. The date of this agreement is 29/09/1951.