PFIZER LIMITED Vs. STATE OF M.P.

JUDGEMENT

(1.) The Labour Commissioner, Madhya Pradesh, Indore in purported exercise of power under section 34 of the Industrial Disputes Act, 1947 (for short, 'the ID Act') has sanctioned filing criminal complaint against the petitioners for the alleged breach of award dated 07/08/2009 passed in case No.8/98 I.D.Act Reference (Annexure 'C') by the Labour Court, Khandwa punishable under section 29 of the ID Act on an application filed by the respondent No.2/workman (for short, 'the workman'). In this writ petition under Article 226 of the Constitution of India, the petitioners; Pfizer Limited and its Managing Director (for short, the petitioner-company) seek to challenge the legality, validity and propriety of the order impugned dated 19/04/2018 (Annexure 'A').

(2.) Before adverting to the contentions of both the parties, it is expedient to refer to relevant facts as adumbrated in the pleadings of the parties.

(3.) Petitioner No.1 is a company registered under the Companies Act with registered office as mentioned in the cause title and engaged in the business of manufacturing, producing, preparing and distributing and dealing in pharmaceutical, medical, healthcare and allied fields. Petitioner No.2 is Managing Director of the company.