INDORAMA SYNTHETICS INDIA LIMITED Vs. VIJAY

JUDGEMENT

(1.) The present appeals take an exception to judgment and order passed by the learned Single Judge of this Court dated 20.11.2008, thereby allowing Writ Petition No.1481 of 2006, dismissing Writ Petition No.446 of 2006, thereby modifying judgment passed by the learned Industrial Court dated 10.10.2005 in Complaint (ULP) No.245 of 2004.

(2.) The facts, in brief, giving rise to the present appeals, are as under :

(3.) Being aggrieved thereby, petition came to be filed by the employer appellant being Writ Petition No.446 of 2006. The respondents also filed another petition being Writ Petition No.1481 of 2006 in respect of the findings of the learned Industrial Court, which were against them. Both these petitions were heard together. The learned Single Judge vide impugned order, allowed the petition filed by the respondent employees and dismissed the petition filed by the present appellant employer. The present appeals are filed by the appellant employer challenging the judgment and order passed by the learned Single Judge in the aforesaid two writ petitions.