NSL LTD Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is a Registered Trade Union of the workers in the 3rd respondent Company. It seeks the folio wing relief :

(2.) It is not disputed that the 2nd respondent is an International Finance Corporation which has been established by an International agreement to which India is a signatory. In accordance with the said International agreement, Parliament has passed Act 42 of 1958 called the International FinanceCorporation (Status, Immunities and Privileges) Act, 1958. Section 3 of the said Act, which confers status, immunities and privileges on the Corporation reads as follows :

(3.) Probably, at the insistence by the 2nd respondent vide Section 10.08 of the agreement exemption from the Hyderabad Money Lenders Act was made a condition before the agreement became effective. This appears to be a matter of abundant precaution. By an Ordinance, Section 16 was introduced in the Andhra Pradesh (Telangana Area) Money Lenders Act, 1349 Fasli with effect from 15-10-1981. The said Ordinance was replaced by Act 31 of 1981 which has been given retrospective effect from the date of commencement of the Ordinance. Thus, with effect from 15-10-1981 the following Section has been introduced :-