H H WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE petitioner who is the Secretary of the Anglo French Drug Company (Eastern) Limited, having office in Bombay, challenges the order of issue of process, passed by the learned Metropolitan Magistrate, Dadar, Bombay, in Criminal Case No. 1004/s of 1986, on a complaint filed by Shri Y. D. Nikam, Assistant Commissioner of Labour, Commerce Centre, Tardeo, Bombay. The complaint was for violation of the provisions of section 33 (1) of the Industrial Disputes Act, 1947.

(2.) THE complainant in his complaint stated that he has been authorised to make a complaint by the Government of Maharashtra in Industries, Energy and Labour Department, Bombay, being the appropriate authority by its order dated 6th March, 1986 as contemplated by the provisions of sub-section (1) of Section 34 of the Industrial Disputes Act, 1947.

(3.) HE stated that the accused who is the petitioner in this case, is the Secretary of the Company viz. , Anglo French Drug Company (Eastern) Ltd. which is a Public Limited Company manufacturing pharmaceutical and fine chemical products. The company has a factory at Bangalore and its registered office and distribution office including stores are situated at Jerbai Wadia Road, Parel, Bombay. The workmen employed at Bangalore and Bombay are represented by Roche/anglo-French Employees Union led by Shri K. K. Nariman.