TATA MARCOPOLO MOTORS LIMITED Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard the learned Senior Counsel Sri S.N. Murthy on behalf of the petitioner-Company, Sri Sanjay Singhvi, Senior Counsel on behalf of the second respondent-Union and learned HCGP on behalf of the first respondent-State.

(2.) The brief facts necessary for determination of the is that has arisen between the parties are as follows: It is the case of the petitioner that it is a factory engaged in the manufacture and sale of fully built buses at its factory established at Belur Industrial Area, Dharwad employing a workforce of around 3000 and the said workforce includes women and foreign nationals as the products, apart from being sold to State Transport Corporation, are also being exported to various countries across the globe.

(3.) That a group of employees/workmen have formed a union going by the name of Tata Karmikara Sangha and have also been accorded registration by the Competent Authority under the Trade Unions Act, 1926 and that the management has been discussing with the said union with regard to issues pertaining to the workmen and that the said union has been successful in amicably resolving the disputes.