M/S. SHRIRAM BEARINGS LTD. Vs. PRESIDING OFFICER, LABOUR COURT AND OTHERS

JUDGEMENT

(1.) As in both these writ applications an award dated 29.5.1982 made by the Presiding Officer, Labour Court, Ranchi, in Reference case No. 4 of 1976 is in question, both these writ applications were taken up for hearing together and are being disposed of by this common judgment. The facts of the case, which are not much -in dispute, lie in a very narrow compass.

(2.) M/s. Shriram Bearing Ltd., Ranchi runs a factory at Ratu, Ranchi, The case as made out in the writ application is that on 7.5.1975 at about 8 A.M. a large number of people belonging to the neighbouring village assembled near the factory gate and prevented the officers and staff from entering the factory premises. In absence of any police assistance it became impossible to carry on work and as the agitation continued till 8.5.1975, the management bad to suspend the working of the factory and it was allegedly closed by giving notice to all concerned including the workmen.

(3.) As the parties to the dispute failed to come to an amicable settlement, the reference was made by the State Government in exercise of its power conferred upon it under Sec. 10 of the Industrial Disputes Act. The Schedule of the said dispute is as follows: - -