LOTTE ELECTRONICS PVT LTD Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) IN all these writ petitions common questions of law and fact are involved, therefore, with the consent of learned counsel for the parties, all the writ petitions are taken up together for hearing and are being disposed of by this common judgment.

(2.) WORKMEN made complaint to the Deputy Labour Commissioner that undertaking has been closed down illegally without prior approval of the State Government, as required under Section 6 -W of the U.P. Industrial Disputes Act, 1947 and all the workmen were illegally retrenched, therefore, compensation should be awarded in favour of the workmen.

(3.) SECTIONS 6 -H and 6 -W of the U.P. Industrial Disputes Act, 1947 read as under: