VALLABHDAS KANJI Vs. INDUSTRIAL TRIBUNAL ALLEPPY

JUDGEMENT

(1.) The petitioner, Messrs. Vallabhdas Kanji (Private) Limited, Alleppey, discharged 77 workmen consequent on the introduction of a garbling machine in their produce section. Disputes arose regarding this retrenchment, attempts at conciliation failed, and the matter was referred to adjudication. The relevant issues read as follows:

(2.) On issue No. 1 the 1st respondent (Industrial Tribunal, Alleppey) accepted the contention of the petitioner and said:

(3.) S.25F of the Industrial Disputes Act, 1947, reads as follows: