MANAGEMENT OF ROTORK CONTROLS Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The Award of the first respondent-Labour Court dated 26.02.2016 passed in I.D.No.25 of 2012 is under challenge in the present writ petition.

(2.) The writ petitioner is the management of Rotork Controls (India) Private Limited. The writ petitioner-company was formed in the year 1979 as a Joint Venture between Best and Crompton Engineering Limited and Rotork Cokntrols, U.K. The writ petitioner's factory observes five day a week working with Sunday being a weekly holiday and Saturday being an off day. The workmen are granted paid leave as per the Factories Act, 1947 @ 1 day for every 20 days work performed with no minimum eligibility criteria, sick leave for 12 days and casual leave for 2 days in a year. The father of the second respondent-workman was a worker in the Foundry Division of Best and Crompton Engineering Limited. On the recommendations of the Foundry Manager, the second respondent-workman was taken in the employment of the writ petitioner-company as an Apprentice in the year 1982 at which time the second respondent-workman had only passed SSLC.

(3.) After completion of apprenticeship, on 06.09.1984, the second respondent-workman was appointed as a Technician. The second respondent-workman was working in the Valve Actuator Assembly. In the meantime, the writ petitioner-company became wholly owned subsidiary of Rotork Controls Limited UK in the year 1985, which is known for its liberal approach towards it human resources.