ANDHRA SCIENTIFIC CO LTD Vs. A SESHAGIRI RAO

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution of India to call for the records relating to the award made in Industrial Dispute No. 8 of 1957, on the file of the Labour Court, Andhra Pradesh, Guntur, and to quash the award of the Labour Court dated 11-3-1958, directing the reinstatement of the 1st respondent in service ,and granting him certain other ancillary relief.

(2.) The petitioner before this Court is the Andhra Scientific Company Ltd., Masulipatam, represented by its General Manager. The Company originally started as a private proprietary concern of one A. R. Murthy. In or about 1937, it was converted into a public limited liability Company and incorporated under the Indian Companies Act. After such incorporation, A. R. Murthy and Company were the managing agents till 1949, when Srimanth Industrial (Private Limited) became the managing agents. The principal business of the Company is the manufacture and sale of scientific instruments, apparatuses, glassware and chemicals with its factory and head office located- at Masulipatam. The Company has a General Stores Department for receiving, stocking and issuing the manufactured goods against orders. The Stores Department consists of a number of Store Keepers, Clerks, Attenders, Packers, Dispatching and Forwarding Clerks. The functions of the various employees of the Company are regulated by certain staff regulations and orders to which references will be made in due course.

(3.) It is not in dispute that at the relevant period to this enquiry, Sri K. Ramanatha Babu one of the Directors of the Managing Agents Company was in charge of the administration of the Company, and Sri Laxmipathi was the General Manager.