KISAN SAHKARI CHINI MILLS Vs. PRESIDING OFFICER LABOUR

JUDGEMENT

(1.) Noticing divergent views and finding it difficult to reconcile, the learned Single Judge vide order dtd. 3/2/2015 has referred the following questions to be answered by Larger Bench.-

(2.) Broadly, the facts of the case are that Kisan Sahkari Chini Mills Ltd. (in short 'Sugar Mill') is engaged in the business of manufacturing of sugar by vacuum pan process and claims to have obtained a licence under the provisions of U.P. Vacuum Pan Sugar Factories Licensing Order, 1969 (in short 'Licensing Order 1969').

(3.) In exercise of the powers conferred under clause (3) of Article 348 of the Constitution of India read with clause (b) of Sec. 3 of the U.P. Industrial Disputes Act, 1947 (in short 'U.P. I.D. Act, 1947'). The State of Uttar Pradesh framed Standing Orders regulating the Condition of Employment of Workmen in Vacuum Pan and Sugar Factories of Uttar Pradesh on 27/9/1988. Owing to demand for revision of the Standing Orders, revised Standing Orders Governing the Condition of the Employees and Workmen in Vacuum Pan Sugar Factories in Uttar Pradesh came to be framed on 29/4/2022.