M/S. KOYACO EXPORTS PVT. LTD. Vs. THE WORKMEN EMPLOYED UNDER THEM

JUDGEMENT

(1.) Award.

(2.) THIS is a reference made by the Government of Maharashtra under section 10(1)(d) read with section 12(5) of the Industrial Disputes Act, 1947 for adjudication of the industrial disputes between the above mentioned parties. The dispute stated in the schedule is as under:

(3.) IT is submitted by the union that the company has terminated the services of the workmen orally and without following due process of law. The workmen were not served with any notice before the date of termination and also they were not given any wages in lieu of notice, retrenchment compensation, any other monetory compensation before or after the termination of their services. The union further submitted that the workmen whose names are mentioned hereinabove were members of Engineering and General Employees Union and the said union has also filed Complaint (ULP) No. 43 of 1995 which is pending before this Court. In the said complaint, this Court was pleased to restrain the management of the company from terminating the services of the workmen, without following due process of law. The union further submitted that inspite of the said order of this Court, the company terminated the services of the workmen on and from 17th January 1995, without following due process of law.