ESCORTS LIMITED Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) A question of first impression as to the meaning of the expression "a particular category of workmen" used in section 25-G of the Industrial Disputes Act, 1947 (hereinafter called the Act) has arisen in this case.

(2.) The respondent No. 2 was employed as a typist by the Petitioner-company According to a settlement between the petitioner company and its workmen in 1964, the typists employed by the petitioner were classified into two grades, namely, Grade A with the scale of Rs 140-8-'226-EB-11- 324 and Grade b with the seals of Rs. 110-6-172- EB- 8- 236 The respondent No. 2 was in Grade B. As the Spare Parts Division of the petitioner company located at Delhi was closed and reopened at Furidabad, the workmen employed there in were given the option by the petitioner-company of going to Faridabad. The respondent No 2 however, declined to go there.

(3.) According to the petitioner-company, the respondent No. 2 was the junior most in the Grade B of typists in the whole establishment of the petitioner-company at Delhi and he was, therefore, retrenched under section 25-G of the Act.