KC DAS PVT. LTD. Vs. ADDL. LABOUR COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for petitioner, learned Additional Government Advocate for respondent No.1 and learned counsel for respondent No.2.

(2.) The petitioner is a Private Limited Company involved in the business of manufacturing and selling of Bengali Sweets and Savouries. The petitioner employed about 44 workers, out of them, 34 workers are members of the Union, namely the KC Das Employees Union. The petitioner, with a good intention of having good camaraderie with the employees, permitted the employees to form a Union in the name of the KC Das Employees Union (for short, 'Union'), affiliated with AITUC.

(3.) It is contended by the learned counsel for petitioner that due to some misunderstanding among the members of the Union, around 10 to 15% of the workers, i.e., 10 out of 46 workers, have left the Union and joined an external Union i.e., respondent No.2 Union. However, despite the majority of the membership and recognition, the Management continued the recognition of its Union.