H.S.W. CONSTRUCTION LTD., SECUNDERABAD Vs. HINDUSTAN STEEL WORKS CONSTRUCTION LTD., EMPLOYEES UNION, HYDERABAD AND ANOTHER

JUDGEMENT

(1.) These two Writ Appeals can be disposed of by a common judgment, as they arise out of common order.

(2.) W.A. 1528/1984 is filed by the Management, against an order directing the re-instatement of three retrenched workmen, confirming thereby the award of the Industrial Tribunal, whereas W.A. 1529/1984 is preferred by the workmen against the order, quashing the award of the Tribunal, directing reinstatement of 97 workmen.

(3.) Now, the brief format of the case : Messrs. Hindustan Steel Works Construction Limited ('Company' for short) is incorporated as a Limited Company, under the provisions of the Companies Act, wherein the entire shares are held by the President of India. The business of it is to construct industrial and engineering plants. It has undertaken several such works. Firstly, a steel plant at Bokaro in Bihar State, a Super Alloy Project and a Nuclear Fuel Complex, at Hyderabad, and the Job of earth-levelling at Visakhapatnam for the proposed steel plant. It has also undertaken some works at Bacheli, Donimalay and Kakinada port.