KARNATAKA EMPLOYERS ASSOCIATION Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Senior Counsel Sri. S. S. Naganand on behalf of the petitioners, the learned Senior Counsel Sri. K. Subba Rao on behalf of the private respondents and the learned Senior Counsel and Addl. Advocate General Sri. Aditya Sondhi on behalf of official respondents.

(2.) Facts in Brief:

(3.) Pursuant to the said intention notification, only a few of the petitioners namely the Karnataka Employers' Association, M/s. J.K. Tyres & Industries Ltd., Mysore Polymers & Rubber Products Ltd., Triveni Engineering & Industries Ltd., alone had submitted objections. The other petitioners have not submitted any objections to the intention notification. The petitioners No.1, 3, & 6 in W.P. Nos.14576- 578/2017, petitioner No.2 in W.P. Nos.19784-785/2017, petitioners in W.P. Nos.18531-33/2017, petitioners in W.P. Nos.23661/2017 and petitioners in W.P. Nos.16100- 103/2017 and petitioner in W.P. No.14643/2017 are not amongst the parties who had filed objections to the intention notification. But it is also relevant to note that certain trade representative bodies and organizations have submitted their objections. It is also pertinent to point-out at this juncture itself that none of the petitioners have placed on record the objections filed before the Government. During the course of hearing, certain registered Trade Unions who are recognized by some of the petitioners have also come on record by way of impleadment applications and the said applications have been allowed and the Trade Unions and representative bodies have been permitted to come on record and they have been heard. In the petitions, all the petitioners have uniformly pleaded and no specific and separate grounds are urged.