GREAVES COTTON LIMITED Vs. DHAMMAPAL DADARAO PRADHAN

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) The challenge in this Writ Petition is to the order dated 30.11.2020 passed by learned Member, Industrial Court, Aurangabad, below application (Exhibit U-2) in Complaint (ULP) No.65 of 2019. By the impugned order, the suspension of complainant nos.1 to 9 (respondent nos.1 to 9 herein) has been stayed, until further orders.

(3.) The petitioner herein is a limited company. Respondents nos.1 to 20 are its employees. Respondent no.21 claims to be a trade union. The petitioner - employer, vide orders dated 9th May, 2019 and 14th May, 2019, placed respondent nos.1 to 9 under suspension on the ground of canvassing for union membership, collection of union dues within the factory premises, stoppage of work, instigating other employees to go slow, disorderly behavior within the factory premises and coercive activities to compel other employees to join the union, etc. The petitioner - employer proposed to initiate disciplinary proceedings/domestic enquiry against respondent nos.1 to 9. Charge sheet along with the notice to show cause has been issued to the delinquent - employees, respondent nos.1 to 9.