ZAVERI POLYMERS EMPLOYERS UNION Vs. ZAVERI POLYMERS LTD.

JUDGEMENT

(1.) xxx xxx xxx.

(2.) The petitioner is a labour union of the workmen of respondent No. 1. The petitioner has come before this Court by contending that on 30-10-97 all of a sudden, respondent No. 1 had stopped giving work to 450 workmen of the respondent No. 1 and this has caused mass termination. It is further alleged that they had made a representation about the same to the authorities with a view to take a decision to make a reference to the Labour Court, by the representation dated 28-5-1998. It is further claimed that the respondent No. 1 was not paying the minimum wages to the workmen and is, there fore, violating the provisions of Minimum Wages Act and 3065 cases of prosecution under the Minimum Wages Act are pending against the respondent No. 1. It is further alleged that the respondent No. 1 is committing various criminal acts under various Labour Laws and is facing in all 346 prosecutions. The petitioner has come before this Court as the respondents Nos. 2 to 4 are not taking any decision on the representation to make a reference. Similarly respondent Nos. 2 to 4 are also not taking any decision regarding their claim for granting sanction to prosecute the respondent No. 1. They have, thereofore, come before this Court with the following prayers:

(3.) Learned Advocate for the respondent No. 1 states that negotiation for conciliation has taken place and there is no possibility of any conciliation between the parties. He further states that there is likelihood of sending a failure report of Conciliation Officer to the Government.