LOUIS DSOUZA Vs. HOTEL KINGS PALACE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, heard finally at the stage of admission.

(2.) The challenge in this petition is to a judgment and order dtd. 10/12/2021 passed by the learned Member, Industrial Court at Mumbai in Complaint (ULP) No. 226 of 2016 whereby the complaint preferred by the petitioners/complainants alleging unfair labour practices under Item 1(a) of Schedule II and Items 9 and 10 of Schedule IV of the Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (the Act, 1971) came to be dismissed.

(3.) Respondent No. 1 is a company incorporated under the Companies Act , 1956. It is engaged in hotel and hospitality business. Respondent No. 2 is the Director of respondent No. 1. The petitioners were in the employment of respondents holding different positions, for a number of years.