P P KAMDAR Vs. N A KARANDE

JUDGEMENT

(1.) MR. Cama the learned counsel appearing on behalf of the petitioner seeks leave to amend the petition in order to bring the Municipal Corporation of Greater Bombay on record as the petitioner. Since it is formal amendment, leave to amend granted. Amendment to be carried out within one week from today. Miss Baxi has no objection to the said amendment.

(2.) THIS Writ Petition under Article 226 of the Constitution of India seeks to challenge the order passed by the Industrial Tribunal in Application (I. T.) No, 86 of 1984 in Reference (I. T.) No. 115 of 1981 on 8th April 1986 by which the application made by the applicant Corporation seeking approval under Section 33 (2) (b) of the Industrial Disputes Act, 1947 came to be rejected.

(3.) THE short facts giving rise to this petition are as follows:-