BIRLA VXL LIMITED Vs. JAMNAGAR JILLA MAJDOOR SANGH

JUDGEMENT

(1.) The present petition is filed under Articles 226 and 227 of the Constitution of India, 1950, by the petitioner praying for following reliefs:-

(2.) Heard learned advocate Mr. A. K. Clerk for the petitioner and learned advocate Mr. T. R. Mishra for the respondent No.1.

(3.) Learned advocate for the petitioner submitted that the respondent No.1 Union raised a general demand of Wage Revision Increments, Dearness Allowance etc. The petitioner herein contended in the reference proceedings which was initiated by the respondent Union that the respondent Union is not a majority Union, but another Union Shri Jamnagar Jilla Salt Kamdar Union is the Union having majority. Resultantly, a settlement was arrived between the petitioner and the said Shri Jamnagar Jilla Salt Kamdar Union. Out of the total 213 workmen, only 2 workmen did not agree to sign the settlement and rest of the workmen agreed and signed the settlement. The said settlement was produced before the learned Labour Court. The learned labour Court vide impugned award instead of accepting the settlement, passed an order directing the petitioner to pay Rs.300.00 per month by way of interim relief.