CHINMAYA MISSION HOSPITAL EMPLOYEES Vs. COMMISSIONER OF LABOUR

JUDGEMENT

(1.) The writ appeal could itself be taken up for final consideration at this stage itself with request and consent of both the sides.

(2.) Heard learned advocate Ms. Avani Chokshi for the appellant and learned Additional Government Advocate Smt. Niloufer Akbar for respondent Nos.1 to 3-the State and its authorities who appeared upon service of copy of the appeal in advance.

(3.) The appellant herein is the original petitioner. In the writ petition, it was claimed inter alia that the petitioner was a recognized Union and that in capacity of a recognized Union, it entered into a settlement under Sec. 2(b) of the Industrial Disputes Act, 1947 with the Management. It was the further case that the relationship between the petitioner and respondent No.4- Management which was otherwise harmonious, became strained. On 9/8/2021, the erstwhile General Secretary of the petitioner- Union, Mr. T.R.Venkatesh and the Management colluded and all disputes between the parties were withdrawn without consent of the Union. It was stated that later, Mr. T.R. Venkatesh formed a separate Union heading Chinmaya Mission Hospital Workers' Union.