LUMAX AUTOMOTIVE SYSTEMS LTD Vs. ITS WORKMEN REPRESENTED BY HINDUSTAN ENGINEERING & GENERAL MAZDOOR UNION

JUDGEMENT

(1.) Impugned order dated 19 th September, 2011 requires the appellant i.e. the writ petitioner before the learned Single Judge to comply with Section 17-B of the ID Act, 1947.

(2.) The grievance of the appellant is that the CD? which was got prepared by the appellant through a private detective agency shows that the two workmen i.e. respondent No.2 and respondent No.3 are gainfully employed by way of self employment, inasmuch as the two are running retail shops in their village.

(3.) We had summoned respondents No.2 and 3 in Court, requiring their presence on 22 nd December, 2011. The order passed on said date reads as under: