ISPAHANI LIMITED ISPANANI EMPLOYEES UNION Vs. ISPANANI EMPLOYEES UNION: ISPAHANI LIMITED

JUDGEMENT

(1.) J. : These are two connected appeals by special leave against the decision of the Labour Appellate Tribunal in an industrial matter. Appeal No. 473 is by Messrs. Ispahani Ltd. (hereinafter called the company) and appeal No. 474 is by the employees of the company represented by Ispahani Employees Union (hereinafter called the workmen). They will be disposed of by one judgment.

(2.) THERE was a dispute between the company and its workmen on a number of matters, which was referred by the Government of West Bengal to the adjudication of the Second Industrial Tribunal, by an order of 17/12/1953. THERE were a number of matters which had to be adjudicated upon; but of these only two now survive, namely-

(3.) WE shall first take up the appeal of the company relating to puja bonus or the year 1953. Two points have been urged in this behalf, namely-