COMMONWEALTH TRUST LIMITED CALICUT Vs. STATE OF KERALA

JUDGEMENT

(1.) This O. P. prays for the issue of:

(2.) The petitioner is a Company incorporated under the English Companies Act and carries on business in tiles and handlooms. The dispute which is the subject matter of this petition relates to the handloom factories of the petitioner. The 5th and 6th respondents are the workers represented by their Unions.

(3.) It is unnecessary to detail the prolonged and abortive attempts at conciliation of the disputes between the petitioner Company and its workers. It is enough to state that on 23-6-1964, the workers commenced a strike, which, according to the petitioner was illegal for two reasons, namely: