THE MANAGEMENT OF RAMKUMAR MILLS PVT. LTD. Vs. THE SECRETARY, DEPARTMENT OF LABOUR, GOVERNMENT OF KARNATAKA AND ORS.

JUDGEMENT

(1.) The petitioner has assailed the orders dated 29.06.2018 and 25.08.2018 passed by the first respondent - Authority as well as the order dated 14.02.2019 (wrongly typed as 14.02.2018) inter alia seeking a direction to the first respondent to grant permission to close its industrial undertaking situated in the present address, under section 25[O] of the Industrial Disputes Act, 1947 ['Act 1947' for short].

(2.) The petitioner is a company incorporated under the Companies Act, 1956 and engaged in the manufacture of dyeing, printing and bleaching of cotton fabrics having its factory at Rajajinagar, Bengaluru. It is submitted that the petitioner is governed under the Provisions of Air [Prevention and Control of Pollution] Act, 1981 ['Act 1981' for short] and the Water [Prevention and Control of Pollution] Act, 1974 ['Act 1974' for short] in addition to and apart from being covered under various other labour enactments including the ESI Act, 1948 etc.,

(3.) It is submitted that the petitioner in the normal course, applied for consent/approval of the Karnataka State Pollution Control Board after installation of several facilities under the said Acts and the Rules framed thereunder. The Karnataka State Pollution Control Board has issued the consent refusal orders under Section 21[4][b] of the Act, 1981 and 25 [4][b] of the Act, 1974.