SHIVALASHA MATHADI, TRANSPORT AND GENERAL KAMGAR UNION Vs. SATARA MATHADI AND UNPROTECTED LABOUR BOARD

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The limited grievance made by the members of the Petitioner is that their application dtd. 18/1/2013 for registration made stating that they are working as Mathadi Workers and that should be given forms for registration is not considered by the Respondent - Board.

(3.) The entitlement of the members of the Petitioner for registration and their allotment to Respondent - Employement is being disputed by the Respondents. Learned counsel for the Petitioner submits that the members of the Petitioner have not even been given registration forms.