CIPLA EMPLOYEES UNION Vs. CIPLA LIMITED

JUDGEMENT

(1.) THE petitioner has preferred this writ petition against the order passed by the Member of the Industrial Court, Mumbai, dismissing its complaint (ULP) No. 709 of 1995 under Section 28 read with items l (b), 5 and 6 of Schedule II and Items 2, 4 and 10 of Schedule IV of the maharashtra Recognition of Trade Unions and prevention of Unfair Labour Practices Act, 1971 against respondent No. 1.

(2.) I have heard the learned counsel for both the sides. Perused the record, including the affidavits filed by the parties in support of their respective contentions.

(3.) THE facts giving rise to the dispute, in brief, are thus: