- (1.) By this writ petition the petitioner is challenging the order of the Labour Court dated 1.3.2000 passed in proceedings under Section 33 C (2) of the U.P. Industrial Disputes Act in Misc. Case No.80 of 1994.
(2.) An application was filed before the Labour Court by the respondent nos.2/a to 2/p claiming bonus and retrenchment/closure compensation as provided under Section 25-FFF of the Industrial Act, 1994 on the ground that the petitioner-establishment had permanently closed down.
(3.) The case of the respondents was that the establishment had closed down with effect from 25.6.1994 and services of the respondents no.2/a to 2/p had been dispensed with without giving retrenchment/closure compensation on account of closure of the establishment.;