K C PRIVATE LIMITED Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave arises out of the judgment and order dated 4th April, 1995 of the High Court of Judicature at Madras in Writ Appeal No. 1186 of 1993. A Division Bench of the High Court dismissed the appeal of the appellant company and confirmed the judgment and order of the single Judge in Writ Petition No.611 of 1993 dismissing the same.

(3.) A few relevant facts leading to this appeal deserve to be noted at the outset. The appellant is having an Engineering Unit at Tiruvottiyur, Madras where it manufactures machinery for sugar, cement and allied industries and employs about 500 workmen. Respondent No.2 is the only recognised and a representative union of all the workmen working in the said establishment. In the past all industrial disputes were settled by the appellant company on the basis of long time settlements entered into with the 2nd respondent union, the last of which was dated December 30, 1991.