- (1.) THIS appeal has been preferred against the order dated 8. 7. 2008 passed by the learned Single Judge in W. P (L) No. 7256/2006 by which the learned Single Judge has been pleased to dismiss the writ petition filed by the management of M/s. Hindustan Lever Limited, holding therein that the reference regarding revision of pay-scale be allowed to continue before the labour court.
(2.) ASSAILING the aforesaid judgment of the learned Single Judge, it was submitted by the appellant-management, M/s. Hindustan Lever Limited, that the respondents have already availed V. R. S and they have all retired after which they have also been paid their wages.
(3.) HOWEVER, the counsel for the respondent-workmen submitted that the labour court has already passed an award in favour of the respondentworkmen on 30. 7. 2002 holding therein that the V. R. S was an eye-wash and their removal from service ought to be treated as termination without resorting to the provisions of section 25f of the Industrial Disputes Act.;