NITIN GANPAT DINGANKAR Vs. INDIAN EXPRESS (P) LTD.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, heard finally.

(2.) This Petition takes exception to the judgment and order dtd. 29/1/2021 in Complaint (ULP) No.267 of 2017 passed by the learned Member, Industrial Court, Mumbai, whereby the learned Member dismissed the complaint preferred by the Petitioner alleging unfair labour practices under Items 3, 9 and 10 of Schedule IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (the Act, 1971).

(3.) The background facts can be stated as under :