SAWHNEY RUBBER INDUSTRIES Vs. WORKMEN

JUDGEMENT

(1.) The instant appeal has been filed challenging the final Judgment and Order dtd. 31/5/2024 passed by the learned Single Judge of this Court in W.P.(C) No. 3014/2010 titled Sawhney Rubber Industries v. Workmen, whereby, the learned Single Judge dismissed the Writ Petition of the appellant and upheld the Award dtd. 29/9/2009 passed by the learned Presiding Officer, Industrial Tribunal, Karkardooma Courts, Delhi, (hereinafter referred to as, "Industrial Tribunal") in favour of the respondents in Industrial Dispute bearing ID No. 57/2000. BACKGROUND OF THE APPEAL

(2.) The brief facts in which the present appeal arises are that among the 168 industries creating pollution in Delhi, the appellant management, being engaged in the business of manufacturing cycle/rikshaw's tyres and tubes, was directed to be closed by the Supreme Court vide Order dtd. 8/7/1996. The Supreme Court had further directed that any factory that wanted to relocate from Delhi, had to pay additional one-year's wages to its workmen as compensation, whereas the factories that wanted to close had to pay additional six years" wages as compensation to their workmen.

(3.) Subsequently, the appellant herein filed an application before the Supreme Court stating its wish to continue its operation in Delhi by fulfilling the requirements relating to pollution. On such application, an Order dtd. 4/12/1996 was passed, allowing the said relief to the appellant to run its Unit after fulfilling all legal requirements pertaining to pollution. It is the case of the appellant that in view of the same, the Order dtd. 8/7/1996 became inapplicable to the appellant and it was not liable to pay any compensation to its workmen.