STANDARD DRUM AND BARREL MANUFACTURING COMPANY BOMBAY Vs. ITS WORKMEN

JUDGEMENT

(1.) This industrial dispute was referred to me under S. 10(2) of the Industrial Disputes Act, 1947, under No. AJS/14/60, dated 29 April, 1960, of the office of the Deputy Commissioner of Labour (Administration), Bombay. The demands of the workmen are as follows :- Demand 1 - Permanency. - The total complement of workmen on temporary rolls in each department should not at any time exceed 10 per cent of the average of the total number of workmen (including permanent) during the preceding year. Such exceeding number of temporary workmen should be made permanent immediately form time to time. Demand 2 - Compensation for weekly off days and other holidays. - Every workmen who has to work on weekly off day or any holiday should get compensation at the rate of double the total wages, in addition to statutory compensatory holiday. Demand 3 - Uniforms. - Watchmen, welders, painters, fitters, turners and machine operators should get uniforms composing of two pants and two shirts every calendar year on or before 31 January. Demand 4 - Pay slips. - Every workman should get a pay slip two days in advance of the payment and details of the slip should be decided with the union.

(2.) The statement of claim gives the history of the dispute as follows :

(3.) The company's version of this history is in the following terms :-