MUIR MILLS KANPUR Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and Sri R. N. Kushwaha holding brief of Sri a. K. Gautam, learned counsel for respondent no. 2.

(2.) THIS writ petition is directed against the order dated September 1, 2006 allowing, the application of the workman under Section 33-C (2) of U. P. Industrial Disputes Act, 1947.

(3.) THE petitioner Mill was earlier a private enterprise but when it closed down, firstly its management was taken over and thereafter the mill was nationalised under the Sick Textile undertaking (Nationalization) Act, 1974. The effect of nationalization was that the petitioner mill along with its entire property, stood vested in the Central Government under Section 3 (1)of the Nationalisation Act and under Section 3 (2), it stood transferred and vested in the nationalization Textile Corporation whereafter it was transferred to its subsidiary known as national Textile Corporation (U. P. Ltd.) with effect from April 1. 1974.