LAWS(BOM)-2018-10-74

NASHIK WORKERS UNION Vs. HINDUSTAN AERONAUTICS LIMITED

Decided On October 30, 2018
NASHIK WORKERS UNION Appellant
V/S
HINDUSTAN AERONAUTICS LIMITED Respondents

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The challenge in this appeal is to the judgment and order dated 2nd March 2001 made by the learned Single Judge of this Court allowing Writ Petition No. 3562 of 1997 instituted by the respondent Hindustan Aeronautics Limited (HAL). The learned Single Judge by the impugned judgment and order dated 2nd March 2001 has set aside the orders dated 8th August 1994 and 8th July 1997 made by Labour Court and the Industrial Court respectively, in effect allowing Complaint (ULP) Nos.35,36,44 and 45 of 1990 instituted by the appellant - Nashik Workers Union (Union) in the matter of termination and non-grant of permanency benefits to about 127 workmen represented by the Union.

(3.) In Writ Petition No. 3562 of 1997, the learned Single Judge by his judgment and order dated 2nd March 2001 held the following:-