MYSORE JILLA MAZDOOR SANGH (REGD.) R. NO. 7, KALYANA PHAVAN BUILDING THYAGARAJA ROAD K.R. MOHALLA MYSORE 570004 (REPRESENTED BY ITS JOINT SECRETARY) Vs. THE MANAGEMENT THE GREEN HOTEL PVT. LTD. VINOBHA ROAD, JAYALAXMI PURAM MYSORE

JUDGEMENT

(1.) IN this writ petition the petitioner has prayed for a writ in the nature of certiorari to quash the award dated 29.3.2010 in Ref. No. 127/2003 passed by the Labour Court at Mysore.

(2.) PETITIONER is a Trade Union representing the workmen in the respondent company. Respondent is a registered company engaged in the business of running hotel. Respondent by their order dated 27.5.2003 retrenched seven employees on the following reasons: consequent to unprecedent recession in the industry in general and tourism industry in particular, it has become necessary to go for economic re -organisation and rationalisation of the working system with an intention to save the unit and therefore it has become necessary to down size the work force, as it is net possible to run the establishment with the existing staff pattern.

(3.) BEFORE the Labour Court, petitioner examined one witness as WW.1 and got marked Exs.W1 to W10. Respondent examined one witness as MW.1 and got marked Exs.M1 to M28. The Labour Court on appreciation of the material on record held that by complying Section 25F of the Act respondent has retrenched seven employees and the same is in accordance with law. Consequently under the impugned award, the Labour Court rejected the reference. Hence this writ petition by the worker's union.