INDICARB EMPLOYEES UNION Vs. INDICARB LIMITED

JUDGEMENT

(1.) THIS Civil Revision Petition is directed against the order dated 29. 04. 2005 passed by District Munsif, Hosur in I. A. No. 196 of 2005 in O. S. No. 189 of 2004, ordering Police Protection and also appointing Advocate Commissioner to co-ordinate with the jurisdiction police to implement the order in I. A. No. 283 of 2002 in O. S. No. 166 of 2002 on the file of Sub-Court, Hosur. The Defendant Indicarb Employees Union is the Revision Petitioner.

(2.) THE Industrial dispute between the Management Indicarb Limited and the employees has led to litigations both by the Management and by the Employees Union. For convenience, the parties may be referred in the order in their rank in O. S. No. 166 of 2002 on the file of Sub-Court, Hosur a suit filed by Management Indicarb Limited.

(3.) THE Plaintiff is a private limited Company engaged in the manufacture of Tungsten Carbide Products at its factory from the year 1988. The Plaintiff has been supplying the products to Government of India undertaking like Indian Railways, Bharath Heavy Electricals, Steel Authority of India etc. , as well as to many private sector companies. The Plaintiff has employed 70 permanent workmen apart from Supervisory and Management staff and security personnel. For about one year prior to the Suit, there was rapid decline of the Plaintiff's products and the Plaintiff was not able to face the competition from the imported products. Since the demand for finished products was on the decline, the Plaintiff Company was obliged to dispose of even the raw materials. The Plaintiff has issued a Notice under Section 25-FFA of the Industrial Disputes Act, proposing to close the Unit by 30. 06. 2002. All the legal dues have been paid to the employees.