BRITANNIA INDUSTRIES LTD Vs. MAHARASHTRA GENERAL KAMGAR UNION

JUDGEMENT

(1.) RULE. By consent of parties heard forthwith. Petitioner employer, by the present petition, has approached this Court on account of what is alleged to be failure on the part of respondent No. 2 to decide issue 5-A as a preliminary issue, by order dated 21st August, 2004. The issue which was framed read as under :-

(2.) THE petitioner had earlier filed a petition being W. P. 1298/2004 wherein prayer (a) read as under :-

(3.) A few additional facts may now be set out to enable disposal of the controversy which has arise. The petitioner-employer had applied for closure of its industrial establishment at Reay Road (East) under section 25-O of the i. D. Act by application dated 24th December, 2003. That application was granted by the appropriate Government by order dated 23rd March, 2004. The respondent No. 1 being aggrieved filed an application for review/reference before the appropriate Government. The appropriate Government by an order dated 5th April, 2004 was pleased to pass the following order :-