VIJAYAN Vs. WIMCO LIMITED

JUDGEMENT

(1.) THE petitioner seeks a writ of certiorari against the impugned order dated november 30, 2002 holding a complaint filed by the petitioner under section 28 of the maharashtra recognition of trade unions and prevention of unfair labour practices act, 1971 (here in after the "said act") to have become infructuous.

(2.) THE petitioner joined the services of the first respondent on april 1, 1981 as a clerk "b" grade. He remained in the post throughout. He was the secretary of the wimco employees union which is the recognized union of the first respondent.

(3.) IN 1998, a charter of demands was made and referred to the industrial tribunal under section 10 (1) of the industrial disputes act for adjudication. The same is registered as ref. (i. t.) no. 3 of 2001. One of the demands of the union was that that first respondent ought to stop the system of reducing the strength of the bargaining cadre of the workers.