PADARTHY RATNAM AND CO GUNTUR Vs. INDUSTRIAL TRIBUNAL GUNTUR

JUDGEMENT

(1.) THIS is an application for the issue of a writ of certiorari to quash the order of the Industrial Tribunal, Guntur, in Industrial Dispute No. 6 of 1956. The facts which have given rise to this writ petition may be briefly stated. The petitioner is a private company incorporated under the provisions of the Indian Companies Act and has been carrying on tobacco business for a number of years at Guntur, under the name and style of Padarthy Ratnam and Co. On 4 May 1956, the Government of Andhra made the following notification : -

(2.) THE followed the names of the dismissed workers.

(3.) BEFORE the industrial tribunal, respondents 2 to 4, who are the dismissed workers, filed their statement of claim. Their case was that there were never any complaints either against their conduct or work but that on a woman worker carrying some tales against them with a view to secure the head maistry's job, they were summarily and suddenly dismissed on 11 April 1955 without notice and without assigning any reasons.