SHIV KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted. Heard learned counsel for the parties.

(2.) This Court had been approached by filing the connected SLP by one Shiv Kumar, DP Singh and DH. Woodhead Ltd. Employees Union through Shiv Kumar, its Joint Secretary. An application has, however, been filed, registered as I.A. 3/94, in which it has been averred that Shiv Kumar has settled the matter with the management and the workmen who are challenging the order of the High Court may be taken as those whose names have been indicated in the amended cause title - their number being 21. We allow this LA.

(3.) These appellants have felt aggrieved at their retrenchment pursuant to the permission given by the Specified Authority under Section 25N of the Industrial Disputes Act, 1947, hereinafter the Act. The permission granted by the Authority came to be challenged before the High Court. It, however dismissed the petition. Hence this appeal under Article 136 of the Constitution.