PONDICHERRY HINDUSTAN LEVER Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) ALL the three writ petitions are arising out of dispute between the management and workmen and the consequential conciliation proceedings. While the WP.No.26180 of 2008 filed for directing the Government to hold the closure M/s.ponds exports limited foot factory as illegal, null and void and in violation of statuary provisions and to consequently direct the management to continue the petitioner union workers in service with back wages, WP.No.22319/09 is filed to direct the respondent/Government to refer the actual dispute between the petitioner Thozhilalar Sangam and the management which is over the transfer of entire permanent workers for adjudication before Tribunal. WP.No.339 of 2010 is filed to amend the dispute already referred to for adjudication before the Industrial tribunal court by including the dispute of illegal closure of factory.

(2.) THE brief facts which are relevant for consideration herein are :

(3.) I have heard and considered the rival submissions made on all sides and perused the records.