RAMA ATMARAM DAHIWAL Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) This is an appeal by the employees, who are the original complainants. They had filed the complaint before the Labour Court, under the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (Hereinafter referred to as "MRTU and PULP Act"). The facts, which the appellants had narrated in the complaint are summarized as follows:

(2.) The complaint was opposed by the respondents by filing written statement, contending that:--

(3.) The complaint proceeded on the basis of affidavit of the complainant and some documents. Oral or documentary evidence whatsoever was not tendered by the employer.