MARATT RUBBER LTD Vs. INDUSTRIAL TRIBUNAL IN KARNATAKA

JUDGEMENT

(1.) Petitioner- M/s. Maratt Rubber Ltd., is a Company incorporated under the Companies Act having its registered office and factory at 6th Mile, Bannerughatta Road. It has suffered an award passed by the Industrial Tribunal, Bangalore in I.D. 24/1982.

(2.) The dispute was referred to the tribunal on account of the dispute raised by five workmen who complained of victimization by way of retrenchment and that retrenchment was not in accordance with law.

(3.) The petitioner in this Court was the second party Management before the Labour Tribunal. On the pleadings of the first party/workmen and the second party/Management, two issues were framed as under: 1. Whether there was need for the II party to retrench the above workmen and the same is bona fide? 2. Whether retrenchment is made in accordance with law ?