ENGINEERING WORKERS ASSOCIATION Vs. RADIUM CREATION LIMITED

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of a judgment and final order dated 03.02.2015 passed by the High Court of Judicature at Bombay whereby Writ Petition No.9196 of 2014 filed by the appellant-Association challenging an order dated 24.07.2014 passed by the Industrial Court, Thane, has been dismissed.

(3.) A complaint under Section 28 read with Item 6 of Schedule II and Items 9 and 10 of the Schedule IV of the Maharashtra Recognition of Trade Unions & Prevention of Unfair Labour Practices Act, 1971 (for short "the Act")was filed by the appellant-Association before the Industrial Court, Maharashtra at Thane alleging, inter alia, that the respondent-employer was indulging in an unfair labour practise inasmuch as it had imposed an illegal lock out on 202 members of the appellant-Association. The complainant prayed for a declaration to the effect that the respondent-employer had engaged in unfair labour practices within the meaning of Item 6 Schedule II and Items 9 and 10 of Schedule IV of the Act aforementioned besides a direction quashing notice dated 05.07.2014 in regard to the lock-out ordered by it. The appellant-Association further sought a direction to the respondent-employer to allow the workmen concerned to resume their normal duties and to pay their wages and salary in view of the undertaking given by the Association that they would maintain peace and tranquility at the work place.