PRESTIGE VANASPATI INDUSTRIES Vs. JACOB MANDAL

JUDGEMENT

(1.) This Order shall also govern disposal of connected petitions, viz. writ petition No. 12300/10(s);12302/10(s);12303/10(s);12304/10(s); 12305/10(s);12306/10(s);12307/10(s);12308/10(s); and 12310/10(s) as all of them involving common questions of fact and law were heard together. For the sake of convenience, we have taken facts from the above writ petition to avoid repetition.

(2.) This petition is against the Order dated 31.08.2010 passed by the Member, Industrial Court, Indore in Appeal No. 63/MPIR/2010. By the said order, appeal filed by the Petitioner/employee u/s 65 of the M.P. Industrial Relations Act, 1960 was dismissed. Briefly stated, facts giving rise to the present writ petition are as under.

(3.) Petitioner unit is an industrial undertaking of Prestige Food Limited a Company duly incorporated. The said unit was located in Pithampur, District Dhar. The undertaking was engaged in manufacture of Vanaspati. According to petitioner, the company was suffering huge losses and was declared Sick Industry by the Board of Industrial and Financial Reconstruction. Therefore, the Company sought permission under Section 25N of the Industrial Disputes Act, 1947 for retrenchment of workmen. By an order dated 10-8-2000, permission was granted; consequently, petitioner retrenched 71 workmen.