MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION Vs. MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATIONS EMPLOYEES ASSOCIATION & ANR.

JUDGEMENT

(1.) Rule. By consent rule made returnable forthwith.

(2.) This writ petition is preferred by the petitioner against the impugned order dated 7th June 2001, passed by the Member of the Industrial Court, Mumbai, whereby Complaint (ULP) No. 612 of 2000 and Complaint (ULP) No. 695 of 2000 which were made by the respondents were allowed.

(3.) I have heard the learned Counsel for both the sides. Perused the affidavits-in-reply as well as the documents annexed to the petition filed by the parties in support of their respective contentions.