BATRA HOSPITAL AND MEDICAL RESEARCH CENTRE OF CH AISHI RAM BATRA CHARITABLE TRUST Vs. BATRA HOSPITAL EMPLOYEES UNION

JUDGEMENT

(1.) The petitioner is a super specialty Hospital and a Medical Research Centre and respondent No.1 is said to be the recognized union of the petitioner hospital.

(2.) This writ petition challenges the order dated 10.10.2002, passed by the Assistant Labour Commissioner under Rule 61 read with Section 33(4) of the Industrial Disputes Act, 1947(hereinafter referred to as the `Act') whereby the application of the Union for declaring five workmen, including respondent no.3, as `protected workmen' was allowed and they were declared as `protected workmen' w.e.f the date of the application, namely, 06th March, 2002.

(3.) The petitioner's case is as under:-