Industrial Employment (Standing Orders) Act, 1946 – Section 3, 7 and 10(3) – Transferring of employees between different units of the company – – The Supreme Court refers to the case of Cipla Ltd. to assert that the terms of employment and Standing Orders do not conflict, and transfers are permissible – The Court analyzes the Industrial Employment (Standing Orders) Act, particularly Sections 7 and 10, to determine the operation and modification of Standing Orders – The Supreme Court concludes that the transfers were legal, overturns the High Court’s judgment, and dismisses the writ petitions filed by the respondents – The Court does not address the broader issue of the power to modify Standing Orders.
SUPREME COURT OF INDIA DIVISION BENCH M/S. DIVGI METAL WARES LTD. — Appellant Vs. M/S. DIVGI METAL WARES EMPLOYEES ASSOCIATION AND ANOTHER — Respondent ( Before : B.R. Gavai and…