GUJARAT RAJYA KAMDAR SANGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Service of rule waived by Ms.Kathaben Gajjar Ld. AGP as instructed by Mr. D. A. Bambhania Ld. Govt. Solicitor for respondents Nos. 1 to 3 Mr. K. S. Nanavati L.A. for respondent No. 4 Mr. M. R. Anand L.A. for respondent No. 5 and Mr. T. R. Mishra L.A. for respondent No. 6.

(2.) The petitioner a registered trade union alleging to have majority of the members has filed this petition under Article 226 of the Constitution of India for obtaining various reliefs inter alia the reliefs with regard to making reference to the Industrial Tribunal in pursuance to failure report dated 3-4-1995 to initiate proceedings under the Code of Discipline for recognition of the petitioner-union in response to letter dated 28-4-1995 take immediate action and proceedings against respondent No. 4 for adopting unfair labour practice as defined under Section 2 (r)(a) of the Industrial Disputes Act to quash and set aside 11 dismissal orders produced at Annexure-Z/12 collectively and to reinstate them in service with continuity and full back wages.

(3.) Out of the reliefs claimed in this petition as aforesaid admittedly only relief (C) with regard to quashing and setting aside all the 11 dismissal orders and reinstatement of the said 11 workmen as aforesaid is the only relief which is pressed into service as surviving on account of the fact that necessary reference has already been made.