Supreme Court of India
The Management Of The Orissa Transport ... vs The Workmen And Anr. on 27 November, 1975
Equivalent citations: AIR1976SC2224, 1976LABLC1628, (1976)1SCC813, 1976(8)UJ72(SC), AIR 1976 SUPREME COURT 2224, 1976 (1) SCC 813, 1976 LAB. I. C. 1628, 1976 UJ (SC) 72, 32 FACLR 88
Bench: H.R. Khanna, P.N. Bhagwati, S. Murtaza Fazal Ali
JUDGMENT
1. At the hearing of the appeals, the parties have entered into a settlement and it is agreed that for each of the years 1963-64 and 1964-65 the bonus payable by Orissa Road Transport Co. Ltd. to its employees would be equal to two months' wages. The company would be entitled to deduct out of the bonus payable the amount already paid as advance bonus and shall pay the balance within two months from today. It is also agreed that the question as to whether Section 20 of the Payment of Bonus Act is applicable to the above mentioned, company shall remain open and may be agitated in the references which are now pending before the Tribunal for the years subsequent to 1964-65. The settlement in respect of payment of bonus for the year 1964-65 will not involve by implication a decision on the point that the above mentioned company is governed by Section 20 of the payment of Bonus Act. The appeals are accordingly disposed of in the above terms. The parties will bear their own costs throughout.