AJIT KUMAR Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The four cases relate to four different workmen and the same establishment. They are connected and therefore, being disposed of by a common order.

(2.) The workmen, who were terminated from service on the eve of closure of the industry and having been paid the closure compensation complained that the management had not paid compensation under Section 25-F of the Industrial Disputes Act and the seniority list had not been properly maintained and the termination was made in violation of Section 25-G of the Industrial Disputes Act.

(3.) The Labour Court rejected the workmen's plea on the finding that the factory had been closed and the workmen were entitled only to compensation as provided under Section 25-FFF of the Industrial Disputes Act and the workmen were not entitled to the relief as sought for.