SYSTEMS MANUFACTURING LTD Vs. SYSTEM EMPLOYEES ASSOCIATION

JUDGEMENT

(1.) BOTH the workmen and the management have preferred these two writ appeals against the common order passed by the learned single judge in two writ petitions filed independently by them against the award of the Industrial tribunal, Bangalore, in I. D. No. 27/1990 (Annexure-A ). FACTS

(2.) IN the year 1971, Systems manufacturing Limited had established a factory in Peenya Industrial Area, Bangalore, for manufacture of material handling equipment. For various reasons, reasonableness or legality whereof need not be gone into for the present, the workmen of the said factory went on strike from January 23, 1984. According to the Management the workmen also indulged in various acts of indiscipline during the strike like obstruction of entry into and exit out of the factory premises, prevention of despatches of factory goods, etc.

(3.) ACCORDING to the Management, all possible efforts were made to persuade the workmen to resume work but it was all in vain. Ultimately, the Management closed down the factory with effect from May 2, 1984 and consequently terminated the services of all the workmen after giving notice in terms of Section 25-FFA of the Industrial Disputes Act, 1947 (in short the 'act') and offering closure compensation to them.