SIEL LTD Vs. L T GOVERNOR

JUDGEMENT

(1.) Shriram Foods and Fertilizer Industries, formerly known as M/s. DCM Chemical Works, a unit of M/s. DCM Ltd. (formerly known as Delhi Cloth and General Mills Co. Ltd.), filed this writ petition challenging the orders dated 30 th January 1984, 14 th March 1984, 28 th March 1984, 31 st March 1984 and 2 nd December 1983 passed by the Labour Court-I, in ID No. 81 of 1971 and the Award dated 2 nd April 1984. The Petitioner has since been substituted by SIEL Ltd.

(2.) This Court has heard Ms. Raavi Birbal, the learned counsel for the Petitioner, and having perused the impugned order and the record.

(3.) The dispute referred to the Labour Court in ID No. 81 of 1971 was the legality of the dismissal of the workman, Mr. Ved Prakash Gupta [since deceased and substituted by his legal representatives (LRs)] and the relief to which he was entitled. The workman filed a statement of claim stating that he was employed by the management of M/s DCM Chemical Works on 11 th June 1954 drawing a salary of Rs. 305 per month and was instrumental in forming a union in the name and style of Rashtriya Chemical Karamchari Sangh, Delhi. He had raised various demands for better service conditions of the employees. In retaliation, the management issued a charge-sheet against the workman on 9 th May 1968. Pursuant to an enquiry, the workman was found guilty and dismissed from service on 9 th September 1968. The resultant industrial dispute was referred to the Labour Court in I.D. No. 81 of 1971.