NARESH CHAND Vs. DEPUTY LABOUR COMMISSIONER

JUDGEMENT

(1.) Challenge in this Special Appeal is to the order of the learned Single Judge dated 13.1.2011 dismissing the Writ Petition of the petitioners.

(2.) A sugar company previously owned and managed by the U. P. Sugar Corporation Ltd. , later came under possession, control and management of a Private Company namely M/s Wave Industries Pvt. Ltd. It has two units one at Bidwi, District Saharanpur, (U. P. ) and other at Dasuya, District Hoshairpur (Punjab).

(3.) Petitioners, who are eight in number were appointed as Cane Clerks in the aforesaid Company when it was owned and managed by the U. P. Sugar Corporation. After its privatization, the Chief General Manager vide orders dated 28.12.10 transferred the petitioners from the unit at Bidwi, District Saharanpur, (U. P. ) to the unit situate at Dasuya, District Hoshairpur (Punjab). This order passed by the Chief General Manager was challenged by the petitioners by means of a Writ Petition, which has been dismissed on the ground that it is not maintainable and the petitioners may raise their grievances by way of an industrial dispute.