SARAVA MAZDOOR SANGH Vs. CROMPTON GREAVES LIMITED

JUDGEMENT

(1.) IN its efforts to get butter for the bread of the 120 female workers, the petitioner union appears to have caused to disappear the whole loaf of the bread itself. These female workers certainly belonged to a class of haves-not poverty struck families, unfortunate and some of them even destitute women of the society. All of them were earning their livelihood under the economic shelter set up and provided by the social organisation, viz. , Shradhanand Mahila Ashram established by the dedicated social missionaries wholly devoted to the cause of social protection of those women who lose the family protection for one or the other reason and to enable them to become economically and thereby socially self reliant and independent.

(2.) ON a gross guess work in the air the petitioner Union filed a complaint of Unfair Labour Practice before the Labour Court under Item-I, Schedule IV of the M. R. T. U. and PULP Act, 1971 (hereinafter referred to as the "act") against the respondent No. 1 company, against the respondent No. 2 Shradhanand Mahila Ashram and the State Government. I fail to understand why the State Government has been dragged in the present litigation. There was neither any allegation against the State Government nor was any relief sought against it.

(3.) IT was a complaint of unfair labour practice under Item-I of Schedule IV of the Act which is reproduced below:---1. To discharge or dismiss employees-