P VENKATESWARA RAO Vs. LABOAR COURT GUNTUR

JUDGEMENT

(1.) These writ petitioners are all employees of the Krishna District Co-operative Marketing Society Vijayawada. Their services have been terminated and they have been retrenched from the service of the Krishna District Co-operative Marketing Society by an order dated 22nd September, 1970.

(2.) At the time of retrenchment the petitioners were paid one month's salary and gratuity but they were not paid retrenchment compensation. The termination of their service was said to have been caused on account of the closing down of a number of depots due to lack of funds.

(3.) Complaining against those orders of termination, the petitioners have filed statutory appeals under section 41 (1) of the the Shops and Establishments Act to the appointed authority. Before that Authority, it was argued that the order of termination passed by the Marketing Society was bad for the reason: