SURAT SILK LABOUR UNION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mrs. Sangeeta N. Pahwa appearing on behalf of petitioner and learned AGP Ms. Sachi Mathur appearing on behalf of respondent No. 1 State Authority.

(2.) The present petition is filed by petitioner with a view to get sufficient protection, so, dues of workmen and their consequences benefits may not (sic) be available to employees in case if respondent No. 3 shifted the machinery or sell the property belongs to respondent No. 3.

(3.) Learned advocate Mrs. Pahwa relied upon two decisions of this Court i.e. Special Civil Application 2212 of 2004 decided on 5.3.2004 (Coram: Justice Jayant Patel) and another decision in case of Miscellaneous Mazdoor Sabha v. State of Gujarat,1992 2 CrLR 754 decided on 16th January, 1992. Relying upon these two decisions, learned advocate Mrs. Pahwa submitted that let this petition may be entertained by this Court for protecting the interest of workmen otherwise, it is very difficult to recover amount from respondent No. 3.