MANAGEMENT OF HINDALO INDUSTRIES LIMITED Vs. GENERAL SECRETARY

JUDGEMENT

(1.) The undisputed facts leading to the filing of this writ petition are as follows:

(2.) On 13/4/1971, the Indian Aluminium Company Limited, Belgaum works Standing Orders (for short "the Standing Orders") were certified as required under S. 5 of the Industrial Employment (Standing Orders) Act, 1946 (for short "the Act, 1946").

(3.) The Indian Aluminium Company merged with Hindalco Industries i.e., the present petitioner and as a consequence, the standing orders certified on 13/4/1971 became applicable to the petitioner and its workmen.