STATE OF U P Vs. MUIR MILLS CO LTD

JUDGEMENT

(1.) BY means of these two connected special appeals the judgment of V.D. Bhargava. J. dated 14-3-1961 is challenged. Special Appeal No. 319 of 1961 has been filed by the State of U. P., the Conciliation Officer and the Assistant Labour Commissioner, U. P., Kanpur Region, while special appeal No. 580 of 1961 has been filed by the workmen of the Muir Mills Company Limited Kanpur.

(2.) ON the 9th of January 1957 the State Government referred a dispute to the Conciliation Officer, U. P., to the following affect: "Whether the employers have wrongfully and/or unjustifiably increased the work load of their doffers mentioned in the annexure with effect from July 31, 1957? If so, to what relief, if any, are the workmen concerned entitled?" The reference was made at the instance of the workmen. The complaint of the workers is that the work load on the doffers working in the Muir Mills Company Limited, Kanpur (hereinafter referred to as the Mills) has increased and the work which was being done formerly by eight doffers, is now being done by four doffers and for that reason the doffers were entitled to an increase in their wages.

(3.) HAVING recorded the findings mentioned above, the Conciliation Officer said that his decision was that the work load of the doffers working in the carding department in room No. 1 had increased and that even though this increase in the work load was not wrongful, it was not fair or justified. The exact words used by Sri Pant are: ********