MANAGEMENT OF THE SIJUA JHERRIAH ELECTRIC SUPPLY CO LTD Vs. WORKMEN

JUDGEMENT

(1.) These two writ petitions under Articles 226 and 227 of the Constitution arise out of an award, dated the 16th January, 1967, passed by the Industrial Tribunal, Bihar, Patna, on a reference made to it by the State Government in respect of the following questions:

(2.) The award of the Tribunal in respect of questions (a) and (b) (i) above was against the employer (hereinafter referred to as the company), which filed Civil Writ Jurisdiction Case No. 121 of 1967, challenging that portion of the award. As regards question (b)(ii), the award was against the workmen, and they filed Civil Writ Jurisdiction Case No. 137 of 1967, challenging that portion of the award. The two references heard together, and will be disposed of in one judgment.

(3.) The company is a licensee, being an electric supply company which is governed both by the provisions of the Companies Act, 1956, and the Electricity (Supply) Act, 1948. The workmen were represented by the Loyabad Power House Workers' Union.