M/S. SIVASAKTHI ENGINEERING & FABRICATOR Vs. M/S. SIVASAKTHI ENGINEERING & FABRICATOR WORKERS CONGRESS (INTUC) AND OTHERS – RESPONDENTS

JUDGEMENT

(1.) The claim of the petitioner, a closed down industrial undertaking, is for removal of the scrap and finished goods from the industrial premises. It is submitted by the learned Senior Counsel appearing for the petitioner that though the workers were tendered with closure compensation, none accepted; but they raised an industrial dispute. Admittedly, the dispute raised, is referred for adjudication and is pending before the Industrial Tribunal, Palakkad.

(2.) In the meanwhile the petitioner seeks police protection to remove the scrap and finished goods from the premises. The respondents, who are the Union of workmen are concerned with their compensation, which matter is pending before the Industrial Tribunal. The employees apprehend that there would be absolutely no way to recover the compensation awarded by the Industrial Tribunal, if the petitioner is allowed to take away the finished products and scrap in the premises.

(3.) An interim order was granted on 27.04.2018 by a Division Bench of this Court, which reads as follows: