FALCON TYRES LTD Vs. PRESIDENT

JUDGEMENT

(1.) This Writ Petition is by the Management, questioning the order of the second respondent in No. SOA/CR-18/2010-11 dated May 2, 2012 produced at Annexure-N. Union of Badli workers had filed a complaint dated 22.3.2011 inter alia alleging the violation of the Standing Order Clause 3 sub-clause (6), 3 and 15, alleging that, there are about more than 300 Badli workers working in the petitioner - industry, instead of regularising their services, the Management has indulged in making direct recruitment of inexperienced persons; Management is not making the payment for whole time; Management is not providing EX. to such Badli employees, who had completed 240 days of continuous service in a year. As such, the Management has violated the Standing Orders Clause 3 sub-clause (6), 13 and 15.

(2.) The claim petition was opposed by filing objections inter alia stating that, there is no violation of any of the Standing Order, in turn, 55 Badli workers on roll of the Company have been placed under training and two are under process. Badli workers, who had completed 240 days, have been provided E.L. and Badli workers, who had worked overtime, have been paid O.T. wages. However, the second respondent by the impugned order held that, there is a violation and ordered for prosecution.

(3.) It is against the said order, the Management is before this Court.