- (1.) 219 Workmen were retrenched by the appellant company. 108 workmen challenged the same by raising an industrial dispute which was referred for adjudication to Labour Court. By a common award made on August 3, 1987 the Labour Court rejected the Reference. 28 workmen preferred three sets of petitions before the High Court and those proceedings ultimately ended up in a compromise between the parties in a Letters Patent Appeal before the High Court.
(2.) 12 Workmen preferred Writ Petition No. 4047/1990 on March 18, 1990. The High Court, dismissed the same on the ground of laches. 10 workmen preferred a special leave petition before this Court and this Court set aside the order made by the High Court and remitted the matter for fresh consideration in accordance with law. That writ petition was allowed holding that the retrenchment is bad for not complying with Section 25-N of the Industrial Disputes Act. Thereafter, the matter was carried to this Court in which leave was granted and order made by, the High Court stood stayed.
(3.) Another Writ Petition No. 8866/1991 filed by a batch of six workmen on July 18, 1991 came to be dismissed on the ground of laches. Against that order special leave petition was preferred before this Court and that special leave petition also stood dismissed.;