MAZDOOR CONGRESS Vs. S.R. SHINDE

JUDGEMENT

(1.) THIS petition filed under Article 227 of the Constitution is directed against three orders passed by three different Members of the Industrial Court. The facts leading to the petition are as follows:

(2.) THE petitioner -Union filed its preliminary written statement on 11.8 -1981 objecting to the maintainability of the main application and the final written statement on November 5, 1981. One of the foremost objections taken in both the written statements is that on the pleadings and documents of the applicant -Union itself, there is no ground for cancelling the petitioners' recognition since the application was presented on 27 -7 -1981 and the resignations alleged are from 20 -3 -1981. The petitioner -Union also opposed the grant of the interim injunction.

(3.) THEREAFTER , on the 22nd December 1981 another application was made on behalf of the applicant -Union, in the same proceedings. It is necessary to reproduce that application verbatim since it has some bearing on the question that falls for determination here. The application reads as follows: