ANDAMANS TIMBER INDUSTRIES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) With the consent of the parties, the appeal and the application for stay, treating both as on day's list, are taken up for the final disposal.

(2.) This appeal is directed against the Judgment and Order dated 13-12-1999 passed by the learned single Judge of this Court, whereby the writ application filed by the appellant against the Order dated 2nd December, 1999, passed by the respondent No.4, has been dismissed.

(3.) It appears that vide a Notice dated 28-9-99 the appellant declared a lock-out in its factory w.e.f. 29-9-1999. On 2nd December, 1999 the respondent No.4 passed an order whereby the said lock-out was declared by him as illegal. He in the same Order issued directions to appellant to lift the lock-out with immediate effect and to allow the workers to perform their duties. It was this Order which was challenged by the appellant in the aforesaid writ application which, as noticed above, was dismissed by the learned single Judge, vide the Judgment under challenge in the present appeal.