TOWN MUNICIPAL COUNCIL, ATHANI Vs. LABOUR COURT, HUBLI AND OTHERS

JUDGEMENT

(1.) THESE petitions arise out of the common order of the labour court Habit, in Applications (LCH) Nos. 101, 138, 139 and 140 of 1965. Those applications were made under S. 33C(2) of the Industrial Disputes Act, 1947, by the employees working in different departments of the Town Municipal Council at Athani.

(2.) IN Writ Petition No. 973 of 1966, arising out of Application (LCH) No. 138 of 1965, 50 employees had claimed "washing allowance" and the cost of uniform dress. In the remaining three cases, the claims of the employees were for overtime wages and for wages for work done on weekly off days.

(3.) FEELING aggrieved by the decision of the labour court, the municipal council has filed these petitions under Arts. 226 and 227 of the constitution.