GIRNI KAMGAR SANGHARSHA SAMITI Vs. MATULYA MILLS LIMITED

JUDGEMENT

(1.) THIS contempt petition arises out of the interim orders passed by the Division Bench from time-to-time on July 6, 1999; July 7, 1999; and July 15, 1999 in Writ Petition No. 862 of 1999. The grievance of the petitioner is that those orders are wilfully violated by the respondents and, therefore, appropriate action is necessary against them.

(2.) THE aforesaid writ petition which is pending for admission before the Division Bench, is on behalf of the workmen working under respondent No. 1 - Matulya Mills Ltd. The petitioner is a trade union representing these workmen. This textile mill is in difficulty for quite some time. From the papers which have been made available to me, it appears that this textile mill was taken over some time in the year 1979 by Mihir Textiles Ltd. , a company belonging to Sun-Grace Mafatlal Group and this group continues to be the controlling group and is in management thereof. It appears that from 1989 onwards, the textile mill went into considerable difficulties and subsequently the matter was taken up for consideration before the BIFR where a scheme for revival came to be framed some time in the year 1996.

(3.) IT is the further case of the petitioner that since about December, 1998, the mill/ company is not physically working and the wages of the workers are not paid since October, 1998. It is for getting the wages that they have filed the above-referred Writ Petition No. 862 of 1999 wherein prayer (a) is to direct the respondent-company to comply with the sanctioned modified scheme dated February 13, 1996, and prayer (b) is to direct the respondent/ company to pay the wages of the workers from October, 1998, onwards. One of the interim prayers in that petition is to direct the respondent-company to pay the wages of the workers from October, 1998, onwards.