ADINATH SAHAKARI SAKHAR Vs. SHRIRAM KISAN WAGHMARE

JUDGEMENT

(1.) In all these petitions, the petitioner Management has put forth identical prayer clause 10a which reads as under:-

(2.) I have considered the strenuous submissions of the learned Advocate representing the Management and the learned Advocate representing all the respondents who are original complainants before the Labour Court. With their assistance, I have gone through the material available in the petition paper book.

(3.) The common allegation against these 14 workers was that they had resorted to a strike with effect from 14/06/2009 without issuing a notice of strike, as required under the MRTU AND PULP Act, 1971 and the rules/regulations framed thereunder. Per contra, the workers had contended that they have not resorted to a strike and they were not pressing any demands against the Management.