PRABHAKAR GANPAT PATIL Vs. KOHINOOR MILLS

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India challenges the judgment and order dated 31.10.2002 in Complaint (ULP) No. 1040 of 2001 rendered by the Member, Industrial Court, Mumbai.

(2.) The petitioners are the original complainants whereas M/s. Kohinoor Mills, which is a unit of the National Textiles Corporation Limited (Maharashtra North) is the respondent no. 1.

(3.) The petitioners contended in the complaint that the respondent no. 1 before me has engaged in and is engaging in unfair labour practices under Items 5, 9 and 10 of Schedule IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (for short the "MRTU & PULP Act").