MRF LIMITED, REP. BY ITS GENERAL MANAGER, CHENNAI Vs. WORKMEN OF MRF PLANT, REP. BY ITS MRF EMPLOYEES UNION CHENNAI AND ANR.

JUDGEMENT

(1.) The instant intra-Court appeal is filed impugning the order dated 10.10.2013 passed in W.P. No.28244 of 2013.

(2.) The first respondent herein, without impleading the appellant- Management, preferred the writ petition being W.P. No.28244 of 2013 seeking a direction to the second respondent herein to forthwith commence conciliation prior to 10.10.2013 on the industrial dispute brought by it on 26.09.2013 against the notice of change issued by the appellant-Management.

(3.) The learned Single Judge, having considered the submissions made on either side, disposed of the writ petition observing as under: