MANAGEMENT OF CHEMECH ENGINEERS (P) LTD., CHENNAI AND ANOTHER Vs. PRESIDING OFFICER, PRINCIPAL LABOUR COURT, CHENNAI AND OTHERS

JUDGEMENT

(1.) The appeal arises out of dismissal of a writ petition filed by the management on an industry challenging the computation made by the Principal Labour Court, Chennai in the applications filed by the workers under Sec. 33-C(2) of the Industrial Disputes Act, 1947.

(2.) We have heard Mr. S. Jayaraman, learned counsel for the appellants and Mr.S.Kumarasamy, learned counsel appearing for the respondents/ workmen.

(3.) On the ground that the conditions in the factory are disturbed, the appellant/management issued a notice on 27.8.1999 stating that the factory would be kept closed from 26.8.1999 until further notice. Immediately, the trade union of workers raised an industrial dispute and the Assistant Commissioner of Labour II (Conciliation Officer) issued a notice dated 31.8.1999. The Conciliation Officer called for a meeting on 7.9.1999. But, by a reply dated 6.9.1999, the management informed the Conciliation Officer that they had closed their factory on 26.8.1999. It was also indicated in the reply that the management was discussing with the union, the question of settlement of their workmen and staff.