HAWKINS COOKERS LIMITED, SATHARIA, JAUNPUR Vs. APPELLATE AUTHORITY

JUDGEMENT

(1.) Both the aforenoted writ petitions have been heard together and are being decided by a common judgment. WRIT - C No. - 67177 of 2006 is the main leading case.

(2.) Petitioner M/s Howkins Cookers Limited is a Public Limited Company registered under the Companies Act, 1956 and is engaged in the manufacturing of the Pressure Cookers. The order dated 6.9.2006 passed by the appellate authority under the Industrial Employment (Standing Orders) Act, 1946-cum-Presiding Officer, Industrial Tribunal (I) U.P. Allahabad (in short as the appellate authority) confirming the order passed by the Certifying Officer under the Industrial Employment (Standing Orders) Act, 1946-cum-Additional Labour Commissioner, U.P. Varanasi Region, Varanasi is subject matter of challenge in this petition.

(3.) The main contention raised in this writ petition is that the certifying officer has amended approximately 60 clauses of the Certified Standing Orders, confirmed in the year 1992, without giving any reasons or deciding/adjudicating upon the questions relating to the fairness or reasonableness of the amendments sought for by the Trade Union.