GLOSTER LIMITED Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present writ application has been preferred against an award dtd. 29/1/2024 and an order dtd. 5/1/2024 passed by the Second Industrial Tribunal, West Bengal in case no. 16 of 2020 under Sec. 10(1B)(d) of the Industrial Disputes Act.

(2.) The petitioner's case in short is that the petitioner has no intention to retrench any of the workforce.

(3.) It is the case of the petitioner that the petitioner has a Jute Mill at the address given in the cause title and there are about 4500 employees presently and it strictly follows the certified Standing Orders and laws of the land in all aspects of employment thereof.