NATIONAL KAMGAR UNION Vs. KRAN RADER PVT. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed by the appellant-Trade Union against the final judgment and order dated 12.09.2014 passed by the High Court of Judicature at Bombay in Writ Petition No.5241 of 2003 whereby the High Court allowed the writ petition filed by respondent No.1-Kran Rader Pvt. Ltd. and set aside the award dated 08.04.2003 passed by the Industrial Court, Pune in a Complaint (ULP) No.544 of 1990 and, in consequence, dismissed the complaint filed by the appellant herein.

(3.) In order to appreciate the short issue involved in the appeal, it is necessary to set out few relevant facts infra.