MANAGEMENT Vs. RANIPET LABOUR UNION

JUDGEMENT

(1.) The order dated 06.03.2019, passed in I.A.No.8 of 2019 in I.D.Nos.3 and 29 of 2013 is sought to be quashed in the present writ petition.

(2.) The Management of Roca Bathroom Products Private Limited is the writ petitioner and they are in the business of manufacturing ceramic wares. The petitioner is a Multinational Company having factories in various locations across the Globe.

(3.) The learned counsel for the writ petitioner mainly contended that the 2nd respondent Union is also a registered Union and having substantial number of workers as members. The 2nd respondent Labour Union entered into 18(1) Settlement with the writ petitioner Management, as they are convinced with the wage revision proposed by the Management and accordingly, they are ready to accept the benefits as well as agreed for higher production. At the out set, the members of the 2nd respondent Union agreed for the wage revision and signed the 18(1) Settlement and also agreed for increased production activity in the writ petitioner's factory.