MINIMAX LTD Vs. ITS WORKMEN (REPRESENTED BY THE

JUDGEMENT

(1.) This application under Articles 220 and 227 of the Constitution of India has been filed for quashing the award of the industrial tribunal, Bihar, Patna, dated 19 February 1966, in Reference Case No. 21 of 1864 (annexure A). The a ward, which was in favour of the workmen, held them entitled to payment of bonus for the period July to December 1063, equivalent to one, month's pay as implied condition of service.'

(2.) The petitioner is a public limited company, incorporated in England with branches all over the world, including Calcutta, Delhi and Bombay. Since long the petitioner bas been carrying on the business of manufacturing and selling various types of machines and machineries in this country in the year 1960, the company shirted its Calcutta factory to Ranchi, and it is with this factory at Ranchi that we are concerned in the present application.

(3.) The Government of Bihar, in the Department of Labour and Employment, by Notification No. 111/DI-1006/64-L&E-8953, dated 24 September 1964, referred the dispute between the petitioner and its workmen represented by the Minimax Workmen's Union, opposite party 1 (hereinafter referred to as the union), under Section 10(1) of the industrial Disputes Act (hereinafter referred to as the Act). The disputes referred by the said notification were as follows: