MAYA PRESS PRIVATE LTD Vs. DY LABOUR COMMISSIONER

JUDGEMENT

(1.) SUNIL Ambwani, J. Heard Sri S. N. Verma assisted by Sri P. K. Mukherji for petitioner and Sri K. P. Agarwal for contesting respondents.

(2.) THIS writ petition has been filed challenging the show-cause notice dated 23-12-2000 and 30-12-2000 (Annexures-2 and 5 to the writ petition) by which the petitioner were called upon by the Deputy Labour Commissioner, U. P. Allahabad to appear before him for resolving industrial unrest/industrial dispute arisen between petitioner and its workmen on account of the closure of the establishment on 23-12- 2000.

(3.) AFTER the aforesaid order, the Counsel for petitioner Shri J. Nagar sought permission and was permitted to withdraw from the case, and has been substituted by Sri P. K. Chatterjee, Advocate. Sri S. N. Verma, Senior Counsel for petitioner has relied upon the judgment of this Court in Electro Steel Castings Ltd. v. State of U. P. and others, 2000 (1) UPLBEC 651, in submitting that provisions of Section 6 (W) are not applicable to establishment where there are more than 300 workmen. Sri K. P. Agarwal appearing for workmen submits that the said matter was argued by him, and that relevant provisions of law were not considered and which were left to be pointed out at that stage.