Syed Shah Mohammed Quadri, J. - (1.) Leave is granted in S.L.P. (C ) No.7680 of 2001.
(2.) This appeal is directed against the order of a Division Bench of the High Court of Judicature at Bombay (for short, the High Court) in W.P. No.2020 of 2001 dated on April 16, 2001. The first appellant is Government of India Undertaking and the second appellant is its General Manager (P and A). The respondent is the union of the workmen of the first appellant.
(3.) This case has a checkered history. It started with filing of W.P.No.2206 of 1997 in the High Court by the workmen of the first appellant which ended with the judgment of this Court in Indian Petrochemicals Corporation Ltd. vs. Shramik Sena (1999) 6 SCC 439. In connection with the interpre-tation of the said judgment two writ petitions were filed. The second of which gave rise to C.A.No.892 of 2001 which was allowed by this Court on January 29, 2001. Purporting to give effect to the judgment of the High Court in Writ Petition No.2206 of 1997 and in terms of condition (e) therein the appellants intimated to 68 employees through a letter dated April 9, 2001 (which was subsequently corrected as April 10, 2001) that their services were retrenched enclosing a cheque for the amounts payable on retrenchment. The validity of the said letter was challenged by the respondent before the High Court in Writ Petition No.2020 of 2001 which was disposed of by the order impugned in this appeal.;