RANIPET LABOUR UNION Vs. RANIPET ROCA LABOUR UNION

JUDGEMENT

(1.) The Trade Union which claims to be representing a Sec. of the Workers of the 2nd Respondent Management is on Appeal.

(2.) There was a wage Settlement between the Workers and the Management, which expired in the year 2010. The Appellant Union raised a charter of demands and the Respondent Management raised certain issues regarding the work culture of the Workmen. Both were referred to the Conciliation Officer. Since conciliation failed, two industrial disputes, one in ID.No.3 of 2013 regarding the charter of demands made by the Workmen and another in ID.No.29 of 2013 regarding the work culture made by the Management went before the Industrial Tribunal.

(3.) When matters were pending before the Industrial Tribunal, the 1st Respondent/Union was formed and it entered into a wage Settlement with the Management on 21/1/2019. The Management wanted the said Settlement to be approved by the Industrial Tribunal. The Tribunal dismissed it on the ground that the Settlement was with the minority Union and it did not represent the view of the majority of the Workers. This was subject matter of challenge in W.P. No.25551 of 2021. The said Writ Petition also came to be dismissed on 25/10/2019, upholding the conclusion of the Industrial Tribunal.