MANAGEMENT Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The brief facts of the case are as follows:-

(3.) While the learned counsel for the petitioner-Management placed several grounds touching upon the factual matrix of the disputes and questioned the Award, the learned counsel for the workmen submitted that such re-appreciation of evidence under Article 226 of the Constitution of India, is impermissible. The other ground raised by the workmen was that in case of retrenchment, the Management is required to follow the procedure contemplated under Sec. 25(F) of the Industrial Disputes Act, 1947 [hereinafter referred to as 'ID Act'] and since the Management had not adhered to the principle of "last come first go ", the termination itself, is bad in law.