INDIAN HUME PIPE CO. LTD. Vs. PRESIDING OFFICER, LABOUR COURT, ANDHRA PRADESH AND OTHERS

JUDGEMENT

(1.) In this appeal, the Indian Hume Pipe, company Ltd. Bombay challenges the conclusions of our learned brother Seshachalapathi J., who dismissed Writ Petition No. 376 of 1959 for the issue of a writ of certiorari to quash the award dated 16-2-1959 of the Labour Court, Guntur.

(2.) The appellant engages itself in the manufacture and sale of cement concrete articles like Hume Pipes and R. C. C. poles etc. and has a number of branches spread over India and Ceylon, one such being looted at Ramavarappadu near Vijayawada. By a notice dated 12-5-1958, all the workmen in the Ramavarappadu factory wore individually notified that, with effect from 12-6-1958, they would be retrenched as the factory had no orders and also as sufficient stock of steel was not available. Pursuant to this notice, the workmen in that factory numbering about 40 were retrenched with effect from 12-6-1958 and were paid retrenchment compensation. In this enquiry, that retrenchment is not in issue.

(3.) Some time later i.e., on 05-09-1958, the appellant issued a notice to the retrenched workmen in these words: