S.J.MUKHOPADHAYA, J. - (1.) AS three unions or its members have challenged the common decision incorporated in letter contained in memo No. L -42024/53/2002 -I.R. (Misc.) dated 2nd January, 2003 and the notice of closure of units dated 3rd January, 2003, they were heard together and are being disposed of.
(2.) THE brief facts of the case is that the respondents M/s. Hindustan Copper Limited decided to close its 'Surda Copper Mines, Mosabani Concentrator Plant and other allied Departments' situated in the district of Singhbhum (East) w.e.f. 3rd January, 2003. The workmen have been asked either to voluntary retire as per V.R. Scheme or to force retrenchments. Initially for closure of aforesaid Surda Copper Mines, Mosabani Concentrator Plant and others allied Departments', the respondents followed the provisions of Section 25(O) of the Industrial Disputes Act, 1947. The respondent -Hindustan Copper Limited sought for prior permission from the Central Government. The Central Government on hearing the parties, te., Management and the Unions refused to grant permission of closure of Units aforesaid by letter contained in Memo No. L - 42024/53/2002 -I.R. (Misc.) dated 11th October, 2002, as there was no technical study report submitted by the Indian Bureau of Mines. However, the matter was kept open for reconsideration on submission of such technical study report.
(3.) THE grievance of the petitioner is that the respondents - Union of India, thereafter, reviewed its decision vide impugned letter No. I -42024/53/2002 -LR (Misc.) dated 2nd January. 2003 and accorded permission for closure of 'Surda Copper Mines, Mosabani Concentrator Plant and other allied Departments' without notice and hearing the Unions and without supplying the copies of study report.;