TCM EMPLOYEES UNION KALAMASSERY Vs. TCM LIMITED KALAMASSERY

JUDGEMENT

(1.) The order of the Industrial Tribunal, Alappuzha in ID 13/2001 is under challenge at the instance of the petitioners, TCM Employees Union, Kalamassery and three other unions.

(2.) By Exhibit P2 award the Industrial Tribunal granted permission for closure of the industry TCM Ltd., Kalamassery. Earlier the management approached the Government for permission for closure of the factory. By order dated November 29, 2000, the Government refused permission. Dissatisfied with the above order, the management filed a review petition on December 5, 2000 under Section 25-O of the Industrial Disputes Act. After hearing the management and the trade unions, the Government referred the matter for adjudication before the Industrial Tribunal, Alappuzha. The Industrial Tribunal thereafter passed Exhibit P2 award granting permission to the management for the closure of factory at Kalamassery. The above order is under challenge in both these original petitions.

(3.) Heard the learned counsel for the petitioners and the learned counsel for the management.