I T C LTD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application under articles 226 and 227 of the Constitution of india, on behalf of the petitioner, is for issuance of an appropriate writ quashing the direction of the Assistant Labour Commissioner contained in Annexure 1, including the letters of the Deputy Labour Commissioner as well as assistant Labour Commissioner, contained in Annexures 19 and 20, respectively.

(2.) A prayer has also been made to declare that the provisions of the Bihar shops and Establishments Act, 1953 (hereinafter called 'the Bihar Act') is not applicable to the workers of the petitioner's establishment.

(3.) THE petitioner is a company within the meaning of the Companies Act, 1956, engaged in manufacturing and sales of cigarettes having its factories at Khiderpur, in West Bengal, Saharanpur in Uttar Pradesh and Munger in Bihar and Bangalore in Karnataka. The petitioner company has employed a large number of workers in its cigarettes manufacturing factory and printing factory at munger. Both the factories were registered under the Factories Act, 1948, hewing separate registration numbers.