KHAND UDHYOG KAMDAR MANDAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Mishra, learned advocate for the petitioner, Ms. Guru, learned AGP for the respondent No.1 - State and Mr. Raval, learned advocate for the respondent No.4.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) So far as the reliefs prayed for by the petitioner union, in present case, are concerned, it is relevant and necessary to note, at this stage, that the respondent No.4 is a Cooperative Society having manufacturing unit/facility and it is covered under the provisions of Industrial Disputes Act, 1947 ["ID Act" for short]. The said ID Act is a complete Code in itself and provides for effective as well as efficacious remedy where the dispute and claims by the workman can be examined, adjudicated and decided.