A NARAYAN RAO Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Civil Review seeks to keep alive the controversy arising from the closure of the Hot Dip Plant (H.D.P.), one of the units of the Tin Plate Company, Jamshedpur.

(2.) The employer/management obtained permission for closure of the unit as required under Section 25-0 (5) of the Industrial Disputes Act, from the Appropriate Government vide order dated 16.3.2000. The Appropriate Government granted permission for closure having regard to the introduction of a scheme of Voluntary retirement by the management for the workmen of the unit.

(3.) After the grant of permission for closure by order, dated 16.3.2000 the workmen employed in the unit, about 1000 in number, were left with two options, either to accept the package under the V.R.S. or to accept a much lower amount of statutory retrenchment compensation.