FACT WORKERS ORGANISATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Since common issue is raised, these writ petitions are heard together and are being disposed of by this common judgment.

(2.) W.P.(C) No.26423 of 2020 :- The petitioner in this writ petition is FACT Workers Organisation at Udyogamandal, represented by its General Secretary. The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P1 circular dated 25.11.2020 and Ext.P2 memorandum dated 19.01.2020 to the extent it is applicable to the workmen of the 2nd respondent. The petitioner has also sought for a writ of mandamus commanding respondents 2 and 3 not to change the conditions of service of the workmen covered by Ext.P3 settlement without adhering to the procedures contemplated under the Industrial Disputes Act , 1947 and its allied laws; and commanding the 4th respondent to adjudicate Ext.P4 complaint preferred by the petitioner, within a time frame to be fixed by this Court, after directing status quo with respect to implementation of Exts.P1 and P2.

(3.) On 01.12.2020, when this writ petition came up for admission, the learned Assistant Solicitor General of India and also the learned Standing Counsel for respondents 2 and 3 sought time to get instructions.