INDIAN OXYGEN EMPLOYEES UNION Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petition praying to issue a writ of declaration that Section 25 FF of the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act") is unconstitutional to the extent it does not require the consent of a workman for transfer of the services on the transfer of an undertaking and consequently direct the second respondent to continue the second petitioner in service from 01.10.98 and pay him all the wages and other dues as before 01.10.98 or in the alternative issue a writ of declaration that the sale by the second respondent to the third respondent vide the second respondent's notice No.PD/ID/002 dated 30.09.98 does not constitute a transfer of undertaking as per the proviso to Section 25 FF of the Act and consequently direct the second respondent to continue the second petitioner in its service in the same manner as before 01.10.98 without any interruption and pay all his arrears and wages and other benefits.

(2.) In the affidavit filed in support of the writ petition, the petitioners would submit that the second respondent is a Public Limited Company which has branches and factories all over India with its head Office at Calcutta; that in the year 1991, the Company sold the factory situated at Calcutta to Esaab India Limited; that the Company transferred all the workmen in the factory and the employees doing the work of the medical and welding divisions in its administrative offices by invoking Section 25 FF of the Act; that this was objected to by the petitioner-Union and that the said objection was accepted as an interim injunction by this Court on 27.06.1991 and the same was made absolute on 25.10.91 in O.A. No.483 of 1991 in C.S. No.741 of 1991.

(3.) The petitioners would further submit that after 1991, the business of trading in medical equipments was thereafter handled by the existing employees of the second respondent who were engaged in its other activities of manufacture and trading of gas and ancillary business as well; that the employees are transferred from one post to another anywhere in the establishment and there is a common seniority list maintained for all the sections; that the second petitioner joined Indian Oxygen Limited on 08.11.65 as Clerk cum Typist at Trichy sales Depot; that he has put in 33 years of blemishless service working in various departments of the second respondent; that the second respondent is maintaining a common attendance register in the time office in which he has signed upto 07.10.98; that the order of appointment does not contain the name of a particular department to which he was appointed meaning thereby his service could be utilised in all the departments of the second respondent and that the employees working in the Ohmeda Division were all drawn from other departments of the second respondent on a rotation basis.