UNITED LABOUR UNION Vs. AIR INDIA LTD

JUDGEMENT

(1.) RULE. Heard forthwith.

(2.) THE petitioner Union, seeking to represent, the workers working in the canteen known as Dining Facilities Center at Air India Building, Nariman point, have challenged the order of the appropriate Government i. e. Central government dated 5th June, 2003 rejecting their claim for reference in terms of the charter of demands served by them on respondent No 1 management.

(3.) A few facts may be set out as they will be essential for the purpose of deciding the controversy. The workmen earlier represented by Bhariya Kamgar sena had filed a writ petition before this Court Bearing No. 96 of 1992 wherein they had sought the following reliefs :