Strikes are a common feature in almost every industrial establishment now-a-days. They are often resorted to by the employees or workmen as a means of enforcing compliance with their demands. But does every act of striking work amount to a “Strike” ? And do the workmen have to be paid wages for the period of the strike, even If the strike was unjustified or. for that matter even if it was illegal ? Every industrial relations manager is confronted with these questions, and it would help to know the laws on the subject..............Take the definition of the word “Strike”, to start with — Section 2(q) of The Industrial Disputes Act, 1947 defines the term “Strike” as a ‘cessation of work by a body of persons employed in an industry acting in combination, or a combination, or a concerted refusal under common understanding, of any number of persons who are or have been so employed to continue to work or to accept employment’. ....