- (1.) Challenge in this appeal is to the judgment of the Karnataka High Court dismissing the Writ Appeal filed by the appellants.
(2.) Background facts in a nutshell are as follows: Respondent No.1-Union filed a writ petition before the Karnataka High Court for a declaration that the conditions imposed under the Textile Workers Rehabilitation Fund Scheme (in short the 'TWRFS') to the effect that the mill should have been closed under Section 25-O of the Industrial Disputes Act, 1947 (in short the 'Act') or the official liquidators should have been appointed offend Articles 14 and 16 of the Constitution of India, 1950 (in short the 'Constitution') and for directing the appellants by a writ of mandamus to extend the benefits of TWRFS to the members of the Union with all consequential reliefs including monetary benefits.
(3.) The writ petition was allowed and it was held that the afore-noted conditions were unconstitutional, discriminatory and therefore, were arbitrary.;