OBLI GRANITES Vs. PRESIDING OFFICER

JUDGEMENT

(1.) The Award passed in I.D. No.225 of 2010 dated 17.11.2014 is under challenge in this writ petition.

(2.) The learned senior counsel appearing on behalf of the writ petitioner made a submission that it is a classic case, where there is no General Body or any such resolution authorizing the 2nd respondent Union to raise the disputes on behalf of the labourers working in the writ petitioner organization.

(3.) It is contended that the counter statement filed even before the Labour Court, Salem, the Management raised a point that there is no collective will on the part of the employees working in the writ petitioner organization. Further, it is contended that there is no General Body Meeting conducted by the 2nd respondent in respect of the labourers and their issues in connection with their employment in the writ petitioner organization. In the absence of any such authorization by way of a resolution through General Body, the 2nd respondent has no locus standi to raise a dispute nor the Labour Court can entertain such disputes under the provisions of the Industrial Disputes Act.