AJANTA GLASS WORKS Vs. STATE OF U P

JUDGEMENT

(1.) Having heard Sri B.B. Paul, learned Counsel for the petitioner and Ms. Suman Srivastava, learned Counsel for the workmen. I am of the view that since this petition is of 1988 origin, it should be finally disposed of at the admission stage, in accordance with Rules of the Court. Learned counsel for the parties are agreed for final disposal of the case.

(2.) Government of Uttar Pradesh referred a dispute, under Section 4-K of the U.P. Industrial Disputes Act. 1947, to the Industrial Tribunal (4).. Agra to decide as to whether action of the employers in retrenching their workmen with effect from November 10, 1965 is valid, if not to what relief the workmen are entitled to with particulars thereof.

(3.) Learned Counsel for the workmen contended that all pleas taken by the employer before Industrial Tribunal. Agra were considered, and rejected. The impugned award given by the Tribunal is well reasoned and needs no interference.