PURAN MAL Vs. BIRLA TEXTILES MILLS

JUDGEMENT

(1.) Both these petitions have been filed for common relief which reads thus:

(2.) The issue of progressive deconcentration of population and economic activities within the National Capital Region (Delhi), in terms of Master Plan for Delhi 1962 and National Capital Region Plan-2001, came up for consideration before the Apex Court in W.P. (C) No. 4677 of 1985, titled as M.C. Mehta vs. Union of India and others., 1996 4 SCC 750. Vide judgment dated 8.7.1996, , Apex Court inter alia held that certain industrial units, including that of the appellant set up under the name of M/s Birla Textile Mills, being a hazardous/noxious/heavy/large industry falling within the category of H(a) and H(b) of the Delhi Master Plan, was to be closed w.e.f. 30.11.1996 and re-located outside Delhi. With regard to the workmen employed by the Industry, following directions pertaining to their rights/benefits were issued:-

(3.) These directions were partly modified by the Apex Court in terms of its order dated 4.12.1996, [M.C.Mehta vs. Union of India and others, 1997 11 SCC 327], to the extent that words "one year wages" in direction 9 (d) were substituted with "six years wages".