AITA RAM Vs. HINDUSTAN TIMES LTD

JUDGEMENT

(1.) THIS writ petition is filed by the workmen against M/s Hindustan Times limited in terms of liberty granted to the parties vide order dated 16. 01. 2009 in W. P. (C.) No. 2247/2007 to move this Court in case any of them delay the proceedings pending before the Industrial Tribunal.

(2.) THIS writ petition is taken up for final disposal at admission stage itself because Mr. Sandeep Mittal is present on behalf of the respondent No. 1 and counsel on both sides have agreed that the writ petition may be disposed of at this stage itself to avoid further delay in the disposal of reference pending before the Industrial Tribunal.

(3.) THERE are 272 workmen who were terminated by the respondent No. 1 from its service. They all were terminated on the same date after affixing notice on the notice Board on 03. 10. 2004. Individual letters of termination are stated to have also been sent to each of the 272 workmen. Mr. Sandeep Mittal, learned counsel appearing on behalf of the respondent No. 1, says that termination of all the 272 workmen was under Section 25 FF of the industrial Disputes Act, 1947.