1990 LAB. I. C. 1378 ::(1992) 1 LabLJ 397

Orissa High Court

Hon'ble Judge(s): K. P. Mohapatra, A. K. Padhi , JJ

(A) Constitution of India , Art.226— Writ petition - Locus standi - Retrenchment of employees - Challenge as to - Petition by service associations representing employees - Maintainable. Retrenchment - Writ petition against, by service associations - Mainuainable. Industrial Disputes Act (1947) , S.25F— If there is community of interest and a large number of determinate and undeterminate class of persons have suffered a common evil and they are unable to approach the Court individually for enforcing their fundamental right, the, service associations representing them have locus standi to approach the Court on their behalf under Art. 226 of the Constitution. In the instant case, a large number of employees of different categories serving under the State Road Transport Corporation have been retrenched mainly on the grounds that the workload has decreased, there has been loss of income and it was necessary to retrench staff to bring about economy. Therefore, the service associations can maintain the writ petitions against the retrenchment of the employees.(Para 11) (B) Industrial Disputes Act (1947) , S.25F— Retrenchment - Ground that State Road Transport Corporation was running at a loss - Plea by employees that Corporation was earning profits - Employees having on acces....