LAWS(KAR)-2012-10-75

BANGALORE JILLA POWERLOOM Vs. MALLAPPA

Decided On October 30, 2012
Bangalore Jilla Powerloom Appellant
V/S
RAJAMMA Respondents

JUDGEMENT

(1.) THIS writ petition is by the alleged Union, which has sought reference of dispute in Reference No.100/1997 against the termination of 14 employees working under the respondents.

(2.) PETITIONER alleged that, the respondents are running power looms at Lakshminarayana Puram, Bangalore. It is a joint family concern. Petitioner � Union had made a complaint to the Inspector of Factories complaining poor work conditions prevailing in the respondent � Power loom establishment. On account of the complaint made by the Union, respondents terminated the services of 14 employees. All the 14 employees were getting Rs.800.00 wages per month, they are all the members of the petitioner - Union.

(3.) BEFORE the Labour Court, the Vice President of the petitioner � Union got himself examined as WW-1. Except this, no other material was produced, in turn, the respondents produced the Certificate of Registration and the tax paid receipts to show that, they are individually running the power looms and also alleged that, the cause espoused by the Union is not sustainable, as none of the workmen has signed the claim petition or examined before the Labour Court.