ASSOCIATION OF ENGINEERING WORKERS Vs. WMI CRANES LIMITED

JUDGEMENT

(1.) RULE. Respondents waive service. Heard forthwith.

(2.) THE petitioner Union by the present writ petition has impugned order dated September 9, 1999 passed on Exhibit U-2 rejecting the application for interim relief as also some other reliefs. The petitioner Union has filed the complaint which is numbered as 622/97. The complaint is filed under Items 1 (a), (c), 2 (a), (b), 4 (a) and (f) of Schedule II of Items No. 5, 9 and 10 of Schedule IV of the M. R. T. U. and P. U. L. P. Act, 1971. The petitioners also applied for interim relief. The interim relief as prayed for are as under:---

(3.) THE respondent No. 1 and respondent No. 2 another Union functioning in the Industrial establishment of respondent No. 1 had entered into a settlement dated 1st December, 1996. For the sake of highlighting what would be in dispute, certain clauses of the settlement, may now be referred to. LAUSE 22: BINDING EFFECT AND DECLARATION that an employee wanting to accept benefits under this settlement shall be required to sign a Declaration Form a specimen of which is set out in schedule attached herewith to and marked Annexure "a".