M/S MERSEN INDIA PVT. LTD. Vs. DEPUTY LABOUR COMMISSIONER AND THE CERTIFYING OFFICE UNDER THE IE(SO) ACT

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:

(2.) The petitioner is stated to be a Company engaged in the business of manufacture of Industrial Carbon and Carbon Brushes, which is allegedly classified as hazardous industry as defined under Sec. 2(cb) of the Factories Act, 1948. The said Sec. 2(cb) of the Factories Act is reproduced hereunder for easy reference:

(3.) The service conditions of the workmen are stated to be governed by the Certified Standing Orders of the Company as also the Memorandum of Settlement entered into between the recognized Union and the employer from time to time.