EMPRESS MILLS Vs. PRESIDING OFFICER FIRST LABOUR COURT

JUDGEMENT

(1.) This petition is preferred by the Empress Mills, a Unit of Maharashtra State Textile Corporation, challenging the order dated 14-12-1998, passed in ID Application No. 351/88, under section 33-C(2) of the Industrial Disputes Act, 1947, directing the petitioner to pay Rs. 27,965/- to the respondent No. 2 towards the retrenchment compensation. During the pendency of this petition, the respondent No. 2 expired and his L.Rs are brought on record.

(2.) The facts leading to the case are as under :

(3.) On 30-10-1986, the said Corporation published an advertisement in the newspaper, the relevant portion of which is reproduced below;