MRF LTD Vs. M R F THOZHILALAR SANGHAM

JUDGEMENT

(1.) WRIT Appeal Nos. 2043 and 2044 of 2002:-The appellant-Madras Rubber Factory Limited (for short, MRF) took series of action as against the workers of Pondicherry Unit, many of whom were terminated on 9. 10. 2001 on different grounds and new workers were recruited in their place, giving rise to filing of number of Writ Petitions by the MRF Employees' Union/mrf Thozhilalar Sangam.

(2.) BY the impugned common order dated 10. 6. 2002, the learned single Judge held that the conduct of the Management of the MRF is not only violative of Articles 14 and 19 of the Constitution of India, but also violative of statutory rights of the workers to have a Labour Union for their welfare, and further declared that the order of termination/dismissal is illegal and directed to reinstate them with full back wages with liberty to the Management to take such action as may be appropriate if any individual had indulged in undesirable activities.

(3.) THE only question raised on behalf of the Management of the MRF in these Writ Appeals, is as to whether the Writ Petition Nos. 20591 of 2001 and 19 of 2002 were maintainable against a private company, i. e. the Management of MRF Ltd.