J K IRON AND STEEL CO LTD Vs. LABOUR APPELLATE TRIBUNAL OF INDIA

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution, for the issue of a -writ in the nature of certiorari to quash the award dated 1-11-1951 and the order dated 4-7-1952, of the Labour Appellate Tribunal.

(2.) The petitioner is the J. K. Iron and Steel Co., Ltd., having its registered office at Kamla Tower, Kanpur. It dispensed with the services of 128 workers on 15-5-1951 and served on them a notice to this effect:

(3.) On 28-6-1951, the Governor in exercise of the powers conferred by Section 3, 4 and 8, U. P. Industrial Disputes Act, 1947 (U. P. Act No. 28 of 1949) & in pursuance of the provisions of Clause 10 of Government Order No. 615 (LL)/XVIII-7(LL)/51, D/-15-3-1951, subsequently to be referred to as the Order, referred this industrial dispute, between the petitioner firm and its workmen, to Sri J.N. Singh, Additional Regional Conciliation Officer, Kanpur, for adjudication. The matter in dispute was expressed thus in G. O. No. 3092(TD)/XVIII-28 (TD)/1951 dated 28-6-1951: