SARITA S MELWANI Vs. PALLVI V TALEKAR`

JUDGEMENT

(1.) APPELLANT has filed this appeal challenging the judgment and Order passed by the learned Single Judge in Writ petition No. 3969 of 2007 dated 30/11/2007 whereby the learned Single Judge was pleased to dismiss the Writ Petition and confirm the order passed by the Industrial Court dated 12/01/2007 passed in Revision Application (ULP)No. 267 of 2005 which, in turn, had confirmed the judgment and order of the 6th Labour Court, mumbai dated 29/10/2005 in Complaint (ULP)No. 838 of 2000.

(2.) BRIEF facts are as under :-

(3.) APPELLANT is a Proprietress of the establishment known as M/s. Sarat India, registered under the Shops and Establishment act and it was engaged in the manufacture and sale of melamine crockery. Respondent No. 1 and 2 were working with the appellant. For the sake of convenience, the appellant shall be referred to as "management" and the respondents shall be referred to as "workmen". The workmen were issued notices on 16/08/2000, informing them that their services were being retrenched from 21/09/2000. Both the workmen sent letter of request dated 22/09/2000 to permit them to continue in service for further period of one month. Accordingly, the management continued them in service for one month upto 31/10/2000. Thereafter, on 01/11/2000, the management paid terminal dues of workmen which were accepted by them under protest.