GUJARAT MAZDOOR PANCHAYAT Vs. CONCILIATION OFFICER

JUDGEMENT

(1.) Gujarat Mazdoor Panchayat-petitioner has filed this petition challenging the action of respondent No. 1 Conciliation Officer, respondent No. 2 Deputy Labour Commissioner and respondent No. 3 Labour Commissioner, Gujarat State, Ahmedabad, in not proceeding further with the demand of considering the workers as regular employees of the respondent company Hindustan Coca Cola Beverages Pvt. Ltd. respondent No. 4 (hereinafter referred to as the respondent Company). The petitioner has also challenged the decision of the respondent company to retrench the services of the workers who are members of the petitioner union and whose names are mentioned at Annexure-A to the petition as being illegal, arbitrary, unreasonable and bad in the eye of law.

(2.) The facts giving rise to this petition are as under:

(3.) The aforesaid petition was filed on 24.7.2001. When the matter reached hearing on 25.7.2001,, this court (Coram: R.R. Tripathi, J) passed the following order: