HIM ISPAT MAZDOOR SANGH Vs. PRESIDING OFFICERS

JUDGEMENT

(1.) A challenge has been laid down by the petitioners to the award passed by the Labour Court in reference No. 18/1990, dated 18.2.1993.

(2.) THE brief facts necessary for the adjudication of this petition are that the No. 1 -Union has raised demand notice on 6.11.1989. The conciliation proceedings is sequel to the demand notice were held on 17.11.1989 and thereafter the same were to be held on 27.11.1989. The petitioners No. 2, 3 and 4 were put under suspension on 23.11.1989 and the charge sheet was served on them on 23.11.1989 itself. Reply was filed by these petitioners to the charge -sheet whereby the charge levelled in the charge sheet were denied. The conciliation proceedings instead of being held on 27.11.1989 were held on 25.11.1989 and thereafter the conciliation proceedings took place on 4.12.1989. However, in between, the 19 workmen were terminated on 29.11.1989 by the Management and the lock out was declared on 1.12.1989. The Conciliation Officer submitted his report to the State Government pursuant to which the following reference was made by the State Government to the Labour Court on 8th January, 1990 : -

(3.) MR . Shrawan Dogra has submitted that during the pendency of the writ petition, this Court has passed the order on 8.11.2001 in Company Petition No. 1 of 1998 whereby respondent No. 2 -Company was ordered to be bound -up and official liquidator attached to this Court has been appointed as liquidator for taking further action as per the law.