BALLARPUR INDUSTRIES MAZDOOR UNION Vs. STATE OF ORISSA

JUDGEMENT

(1.) The Mazdoor Union of Ballarpur industries being represented through its Secretary has filed this writ application invoking jurisdiction under Articles 226 and 227 of the Constitution of India, inter alia, praying for the following reliefs :

(2.) To appreciate the dispute, the short facts, which are very much necessary bereft of all unnecessary details are stated as follows:

(3.) It is alleged that in spite of the decision of the State Government which was communicated to opposite party No. 3 rejecting its application for according permission for closure, opposite party No. 3 in flagrant violation of the Government decision effected closure of the Mill, thereby causing immense hardship and prejudice to the employees and it is a fit case where the relief sought should be granted by issuance of a writ of mandamus.