- (1.) Special leave granted.
(2.) This appeal by the Government of India in the Ministry of Commerce is directed against the order passed by the learned single Judge of the High Court of Madras in Writ Petition No. 3949 of 1990 whereby he directed that the employees of the Leather Garment unit of the State Trading Corporation, whose services were terminated on the closure of the unit, shall be continued in service by the Government of India (respondent No. 3 in the writ petition) on the same terms and conditions either in the Government Department or in the Government Corporations within three months. In passing this order, the learned single Judge based his decision on this Court's order in G. Govinda Rajulu v. Andhra Pradesh State Construction Corporation Limited, 1986 (Supp) SCC 651 : (AIR 1987 SC 1801), in which this Court made a brief order in these terms : "1. We have carefully considered the matter and after hearing learned counsel for the parties, we directed that the employees of the Andhra Pradesh State Construction Corporation Limited whose services were sought to be terminated on account of the closure of the Corporation shall be continued in service on the same terms and conditions either in the government department or in the government corporations. 2. The writ petition is disposed of accordingly. There is no order as to costs."
(3.) This order of the learned single Judge came to be affirmed by the Division Bench of the High Court.;