SHIVA RAMA SALIAN Vs. VOLTAS LTD

JUDGEMENT

(1.) IN a complaint of Unfair Labour Practice under Items 4 (c) and 4 (d) of Schedule II and Item 5 of Schedule IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair labour Practices Act, 1971 (hereinafter referred to as 'the Act') filed by the petitioners. The industrial Court dismissed the complaint by its order dated 12. 10. 1984 (Exh. W ). It is this order which is the subject matter of challenge in this writ petition under Articles 226 and 227 of the constitution of India.

(2.) THE first petitioner is an employee of the first respondent who is alleged to have committed unfair labour practice under the aforesaid items. Second Petitioner is the Union. First respondent is a Company having its registered office at Bombay. Second respondent is the Member of the industrial Court who has passed the impugned order.

(3.) ON or about May 31, 1982 the petitioners filed a complaint (ULP) No. 389 of 1982 alleging as under: