BARODA ISPAT PVT LTD Vs. RAMGOPAL M PATEL

JUDGEMENT

(1.) One Shri S.B. Chaudhary, President of Rashtriya Labour Union (Gujarat State) bearing Registration No.G-4742 is present before the Court and files authority letters in both these petitions which are taken on record. At the joint request of the learned advocates and the representativerepresentingthe respondent-Ramgopal M. Patel and others the matters are taken up for final hearing.

(2.) RULE. Shri S.B.Chaudhary, President of Rashtriya Labour Union (Gujarat State) waives service of rule.

(3.) These petitions are filed by two different companies, namely, Baroda Ispat Private Limited and Hy-Tuf Steels Private Limited against an order passed by the Presiding Officer, Labour Court, Vadodara, on an application-objecting to file Vakalatnama in Recovery Applications No.439 of 2004 to 551 of 2004, dated 29th June 2004. The learned Judge was pleased to uphold the objection raised by the workmen, objecting to filing of Vakalatnama by one Shri Mehulsinh Mehta, advocate on behalf of the petitioners herein. However, the learned Judge clarified that if the petitioners so choose, as provided in the Industrial Disputes Act, 1947 (hereinafter referred to as "the Act") it will be open for them to get represented and defend their case through authorised representative or to defend themselves.