I I IYYAPPAN MILLS Vs. STATE

JUDGEMENT

(1.) The petitioner is the I.I. Iyyappen Mills (Private) Ltd. Trichur. The 1st respondent is the State of Travancore-Cochin, the 2nd, the Industrial Tribunal, Ernakulam, and the 3rd, the I. I. Iyyappan Mills Workers Union, Trichur.

(2.) The order impugned in this petition is Ext. B dated 17-4-1956 which reads as follows:

(3.) The first contention urged before us is that the Government had no right to make a reference as to whether the closure was justifiable or not as the company had every right to decide whether it could carry on a business or not. This contention is stated as follows in Para.7 of the affidavit in support of the petition: