AMOL GAIKWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioners are permanent employees of the Company "Bilt Graphics Paper Products Ltd" at Bhigwan. It is undisputed that respondent no.3 by name "Ballarpur Industries Employees Union Unit, Bhigwan, is the recognized Union in the said establishment.

(3.) By this petition, the petitioners have put forth prayer clauses 17 (A) and (B) which read as under :-