BOMBAY GAS PUBLIC LTD Vs. LAXMAN DHAKU

JUDGEMENT

(1.) THIS writ petition under Article 227 of the Constitution of India impugns an order dated October 23, 1987, made by the Industrial Tribunal, Bombay, commonly in Application (IT) Nos. 46 of 1984, 57 to 65 of 1984 under the provisions of Section 33 (2) (b) of the Industrial Disputes Act, 1947 (hereinafter referred to as 'the Act' ).

(2.) AT the outset, it is to be noticed that the writ petition stands dismissed with effect from December 1, 1995 as against Respondents 2, 5 and 9, who are the Respondent workmen before the Industrial Tribunal in Application (IT) Nos. 58 of 1984, 61 of 1984 and 65 of 1984. The order made by the Industrial Tribunal in Application (IT) No. 46 of 1984, in which Gangaram Ramchandra Chawan was the Applicant workman, does not appear to have been challenged. Thus, today the writ petition subsists only in respect of the common order dated October 29, 1982 made in Application (IT) Nos. 57, 59, 60, 62, 63 and 64 of 1984.

(3.) THE petitioner is a Public Limited Company which used to carry on the business of manufacture of piped domestic gas. Respondents 1, 3, 4, 6, 7 and 8 are its ex-workmen. Respondent No. 10 is the Tribunal itself.