HINDUSTAN COPPER LTD Vs. COPPER MAZDOOR UNION

JUDGEMENT

(1.) This is an appeal filed by Hindustan Copper Limited, against the judgment dated December 1, 1997 passed in W.P.No.2335 of 1997, directing that the order of closure of Musaboni Copper Mines situated in the State of Bihar could not be given effect to till the review application filed by some other unions before the Central Government was pending.

(2.) The learned Judge was of the view that there has been no proper application of mind when the original order was passed and that was the reason His Lordship was of the view that the Central Government should hear out the re view application filed by some other unions first.

(3.) Copper Mazdoor Union and others filed a Writ application for cancelling and withdrawing the permission granted by the Central Government for closing down the industrial i establishment at Musaboni (including Badia mines) situated in the State of Bihar with effect from December 1,1997).