(1.) THE appellants are the writ petitioners and aggrieved by the dismissal of the writ petition, had preferred this appeal.
(2.) THE facts which are necessary for the disposal of this writ appeal are as follows:- THE second appellants herein joined the services of Indian Oxygen Limited (in short IOL) as Typist on 08.11.1965. IOL was a Public Limited Company with its head office at Calcutta and it was manufacturing Industrial Compressed Oxygen, Medical Oxygen, Dissolved Acetylene, Anaesthesia gas, Liquid Oxygen, Argon Gas, Hydrogen Gas and various other high speciality gases. IOL besides manufacturing various kinds of Industrial and medical gases, was also manufacturing Electrodes, Welding Equipments, Medical apparatus like Boyle's and other medical accessories.
(3.) IT is further contended by the appellants/writ petitioners that the employees are transferred from one post to other anywhere in the establishment and there is a common seniority list maintained for all the sections and hence, OHMEDA is not an independent division in the nature of an undertaking and the employees posted at a particular time in that division do not belong to that division.