BPL LTD Vs. M SHASHIKUMAR, MAJOR, BANGALORE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and so also the learned counsel for the respondents.

(2.) THIS writ petition is filed challenging the order, dated 16 March 2006, wherein the Labour Court has awarded interim relief of 75 per cent of the last drawn wages against the petitioners in both the writ petitions, i.e., Writ Petition No.5015 of 2006 and Writ Petition No.5017 of 2006 jointly and severally.

(3.) THE BPL, a public, limited company was having a Colour T.V. Division at Bangalore. It is not in dispute that the entire assets and liabilities of said Colour T.V. Division of BPL is transferred to joint venture company, i.e., Sanyo BPL, Private, Ltd., for 50 per cent stakes each.