BENGAL CHEMICAL AND PHARMACEUTICAL WORKS LIMITED Vs. ITS WORKMEN

JUDGEMENT

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

(2.) IN these two appeals, by special leave, the company and the workmen's Union attack the award of the INdustrial tribunal, West Bengal, dated 14/01/1965, in so far as it is against each of them. The government of West Bengal, by its order dated 5/11/1963, referred for adjudication six issues, viz.: <FRM>JUDGEMENT_360_AIR(SC)_1969Html1.htm</FRM>

(3.) BEFORE we proceed to deal with the contentions of the parties regarding the award in question, we can straight away dispose of two applications filed by the company. C.M.P. No. 329 of 1967 has been filed by the company for leave to. urge additional grounds in the appeal. By this application the appellant seeks permission to raise contentions regarding certain modifications effected by the tribunal in the gratuity scheme. That is, substantially, the company attempts to reopen the limited leave given by this court on 28/04/1965. The company has also filed C.M.P. 2860 of 1968 referring therein to certain subsequent proceedings and requesting this court to take them into consideration in considering the question of dearness allowance. Both these applications are opposed by the Union and we see no reason to grant the requests contained in each of them. These two applications are accordingly dismissed.