ABDUL JUSUF Vs. BELLARPUR INDUSTRICES LTD.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed challenging the award of the Labour Court dtd. 15/5/2004 in Reference (LCJ) Nos. 632 of 90, 633 of 90 and 639 of 90.

(2.) Originally, three separate petitions were filed. However, by an administrative order, other two petitions were de-registered and the petitioners herein have clubbed this petition as a common petition.

(3.) Learned Advocate for the petitioners submitted that termination of the services of the petitioners, is in violation of Sec. -25(f) particularly, as no retrenchment allowance or the notice has been issued. It is also submitted that the respondent-Company, being a seasonal company, ought to have intimated the appropriate Government with regard to the steps taken against the petitioners for retrenchment.