J K IRON AND STEEL CO LIMITED KANPUR J K IRON AND STEEL CO LIMITED KANPUR Vs. IRON AND STEEL MAZOOR UNION KANPUR:LABOUR APPELLATE TRIBUN AF OT INDIA CALCUTTA
LAWS(SC)-1955-12-8
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on December 23,1955

J.K.IRON AND STEEL COMPANY LIMITED,J.K.IRON AND STEEL CO., LTD., KANPUR Appellant
VERSUS
IRON AND STEEL MAZOOR UNION,KANPUR,LABOUR APPELLATE TRIBUN AF OF INDIA,CALCUTTA Respondents

JUDGEMENT

- (1.) We are concerned here with there appeals. They arise out of a dispute between the J. K. Iron and Steel Company Ltd., and the Iron and Steel Mazdoor Union. We will call them the Company and the Mazdoor Union respectively. The facts are as follows.
(2.) The Company had its factory and other works at Kanpur in Uttar Pradesh. On 10-4-1948 the Ministry of Commerce in the Government of India ordered the Company to shift its Jute Baling Hoops factory from Kanpur to Calcutta.
(3.) As no land was available in Calcutta no effect could be given to this order till the year 1950-51. On 19-3-1951 the Iron and Steel Controller ordered the Company to stop the rolling of Jute baling hoops at once. Accordingly, the production of these hoops was stopped from that date.;


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