STUMPP SCHUELE AND SOMAPPA LTD Vs. STATE OF KARNATAKA UNION OF INDIA AND WORKMEN OF ELECTRONIC DIVISIONS OF

JUDGEMENT

(1.) In the two Writ Petitions, presented by a public limited Company-Stumpp, Schuele and Somappa Limited and one of its share-holders, the following question of law arises for consideration : "Whether S. 25-O of the Industrial Disputes Act, 1947 ('the Act' for short) which requires the permission of the appropriate Government for closing down an industry to which part V-B of the Act applies is void on the ground that it is violative of the fundamental right guaranteed under Art. 19(1)(g) of the Constitution of India ?"

(2.) The facts and circumstances which have given rise to the above question, briefly, are as follows :

(3.) Permission is solicited for the proposed closure.